TAPAN SAMANTA Vs. BIDYUT KUMAR MONDAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 28/12/2018 of the State Consumer Disputes Redressal Commission West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 817 of 2016 in which order dtd. 4/8/2016 of Howrah District Consumer Disputes Redressal Forum (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 432 of 2013 was challenged, inter alia praying for setting aside the order dtd. 28/12/2018 of the State Commission and restore the order dtd. 4/8/2016 of the District Forum.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent no.1 before the State Commission and Complainant before the District Forum, Respondent no.1 herein (hereinafter referred to as OP No.1) was Appellant before the State Commission and OP-1 before the District Forum, Respondent No.2 was also Respondent no.2 before the State Commission and OP No.2 before the District Forum (hereinafter also referred to as OP No.2).

(3.) Notice was issued to the Respondents on 30/7/2019. Parties filed Written Arguments/Synopsis on 21/2/2023 ( Petitioner) and 14/2/2023 ( respondent nos. 1 and 2) respectively. RP has been filed with a delay of 119 days. Delay in filing the RP was condoned after considering the reasons for delay / grounds of condonation stated in condonation of delay application.