EASTERN RAILWAY Vs. NAUSHAD KHAN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 28/7/2017 of the State Consumer Disputes Redressal Commission, Kolkata, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 418/2016 in which order dtd. 19/4/2016 of District Consumer Disputes Redressal Forum, Kolkata, Unit II (hereinafter referred to as District Forum) in Consumer Complaint (CC) No.434 of 2015 was challenged, inter alia praying for setting aside the impugned order of the State Commission and consequently dismissing the complaint of the complainant.

(2.) While the Revision Petitioner (hereinafter also referred to as OPs) were Appellants before the State Commission and OPs before the District Forum, the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No.418/2016 before the State Commission and Complainant before the District Forum in CC/434/2015.

(3.) Notice was issued to the Respondent on 21/12/2017. Petitioners have filed Written Arguments/Synopsis on 2/8/2023. On account of absence despite notice, Respondent was proceeded ex-parte vide order dtd. 14/3/2024. No reply/written synopsis was filed by the Respondent.