JAYANT KUMAR Vs. SANTANU GANGOPADHYAY

JUDGEMENT

(1.) In this revision petition filed under section 21(b) of the Consumer Protection Act, 1986 (short, 'Act') there is challenge to order dated 12.3.2013 passed in (First Appeal No.389 of 2012) by West Bengal State Consumer Disputes Redressal Commission, Kolkata (short, "State Commission").

(2.) Brief facts are that Respondent Nos.1 to 3/Complainants had filed consumer complaint against Petitioner/Opposite Party No.1 and Respondent No.4/Opposite Party No.2 for having not conducted the IT course properly and denial of placement of service.

(3.) Petitioner as well as respondent No.1 did not appear before the District Consumer Disputes Redressal Forum, Unit-I, Kolkata (short, "District Forum") inspite of receipt of the notice. Accordingly, petitioner was proceeded ex-parte.