JET LITE (INDIA) LTD. SUBHASH CHANDRA BOSE INTERNATIONAL AIRPORT Vs. STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL

JUDGEMENT

(1.) This revision is directed against the order of the State Commission West Bengal dated 12.06.2014 in First Appeal No. 885 of 2012 whereby the State Commission dismissed the miscellaneous application no.317 of 2014 moved on behalf of the petitioner / opposite party.

(2.) Shorn off the unnecessary details, the necessary facts for the disposal of this revision petition are that the respondent no.2 herein / complainant filed a consumer complaint against the petitioners / opposite parties as also respondents no.3 & 4, before the District Forum Unit I Kolkata, alleging deficiency in service on their part. The consumer complaint was allowed by the District Forum and following directions were issued:

(3.) Being aggrieved of the order of the District Forum, the petitioner preferred an appeal before the State Commission being FA No.885//2012. The State Commission directed issue of notice to the respondents including the complainant. As the respondent complainant could not be served by an ordinary process, the State Commission on hearing dated 16.05.2013 acceeded to the request of the petitioner and directed as under: