PRANAB BASAK Vs. SUHAS CHATTERJEE

JUDGEMENT

(1.) This revision is directed against the order of the State Commission West Bengal dated 07.02.2017 in RP No. 171 of 2015.

(2.) Shorn off unnecessary details, the facts relevant for the disposal of the revision petition are that the complainant had booked and purchased two flats in the building being developed by the opposite party on 09.10.2013 and 20.06.2013. According to the complainant, the total consideration of the flats was Rs.41,91,600.00. Complainant alleging various deficiencies in service on the part of the opposite party filed a consumer complaint no. 171 of 2015 in District Forum, Howrah.

(3.) The petitioner/opposite party on being served with the notice filed objection challenging the maintainability of the consumer complaint on two counts: