COX & KINGS LTD Vs. KALYAN KUMAR BISWAS

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner against the order dated 14.02.2014 passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (in short, 'the State Commission') in S.C. Case No. FA/1239/2013 Cox and Kings Ltd. Vs. Kalyan Kumar Biswar and Anr. by which appeal was dismissed as barred by limitation.

(2.) BRIEF facts of the case are that complainants/respondents filed complaint before District Forum for refund of amount deposited for visa processing etc. OP resisted complaint and learned District Forum vide order dated 30.8.2013 allowed complaint and directed OP to refund amount along with compensation and litigation cost. OP filed appeal before State Commission along with application for condonation of delay and learned State Commission vide impugned order dismissed application for condonation of delay and subsequently dismissed appeal against which this revision petition has been filed.

(3.) HEARD learned Counsel for the petitioner and respondent in person finally at admission stage and perused record.