PRAN KRISHNA BHAUMIK SON OF LATE RADHIKA MOHAN BHAUMIK Vs. MANAGING DIRECTOR RIVER BANK HOLDING PVT. LTD.

JUDGEMENT

(1.) This appeal has been filed by the appellant against order dated 12.08.2015 passed by learned State Commission in Complaint No. 258 of 2013 - Sri Pran Krishna Bhaumik and Anr. v. Managing Director, River Bank Holding Pvt. Ltd. and Ors. , by which complaint was dismissed for non-compliance of the directions.

(2.) Brief facts of the case are that complainants/appellants filed complaint before State Commission against opposite parties/respondents and learned State Commission by order dated 18.03.2015 adjourned case for complainant's evidence to 26.06.2015. Neither on 26.06.2015 nor on 12.08.2015 evidence was filed, so by impugned order complaint was dismissed for non-compliance, against which this appeal has been filed.

(3.) Heard learned counsel for the appellant and Respondent No. 3 and perused record.