MANAS KUMAR MAITY Vs. KALIPADA DAS

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (a) of Consumer Protection Act 1986, against the order dtd. 12/11/2014 of the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 25/2013 in which order dtd. 8/11/2012 of District Consumer Disputes Redressal Forum, Alipore (hereinafter referred to as "District Forum') in Consumer Complaint (CC) No, 222 of 2011 was challenged, inter alia praying for setting aside the order dtd. 12/11/2014 passed by the State Commission in FA/25/2013 and affirming the order dtd. 8/11/2012 passed by the District Forum in CC/222/2011.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent No.1 and the Respondents-1, 2 and 3 (hereinafter also referred to as OPs-2 to 4) were Appellants and Respondent No. 4 (hereinafter referred to as OP-1) was Respondent No. 2 in the said FA/25/2013 before the State Commission, the Revision Petitioner was Complainant and Respondents were OPs before the District Forum in the CC No. 222/2011. Notice was issued to the Respondents on 31/8/2015. Parties filed Written Arguments/Synopsis on 26/5/2023 (Petitioner) and 9/5/2023 (Respondents No.1 to 3) respectively.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are that: