APEEJAY PVT. LTD. (FORMERLY KNWON AS APEEJAY SECURITIES PVT LTD) 15, PARK STREET,APEEJAY HOUSE, KOLKATA Vs. BISWAJIT KUMAR DAS S/O RABINDERNATH DAS, R/O 48, DR. REJAUL KARIM SARANI LANE, PO 7 PS

JUDGEMENT

(1.) Challenge in this Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act"), is to order dated 24.8.2015 in Appeal No. 538 of 2015 passed by the State Consumer Disputes Redressal Commission, West Bengal, Kolkata (for short "the State Commission"). By the impugned order, the State Commission dismissed the Appeal preferred by the Opposite Party, Apeejay Pvt. Ltd. on the ground of limitation.

(2.) The brief facts as set out in the Complaint are that the Complainant had deposited the following amounts with the Opposite Party, i.e. Apeejay Securities Pvt. Ltd. as under:

(3.) The Complainant averred that the Opposite Party had subsequently wound up their business and therefore, he is entitled for refund of Rs. 75,000/- as the business was terminated and liquidated by the Opposite Party. He further pleaded that they had agreed for refund of