SATADAL GUPTA Vs. ARUP KUMAR SENGUPTA & 4 ORS ; SWAPNA SENGUPTA; UTPAL GUPTA; CHAITALI AICH; MITALI BHOWAL; BHARAT SWAROOP SHARMA

JUDGEMENT

(1.) The case has been called out for hearing the second time. Still, no one appears on behalf of Respondents No. 3 to 5, despite service.

(2.) Accordingly, I have heard learned Counsel for the Petitioner and the Complainants, who are also present in person.

(3.) At the outset, Mr. Sharma, learned Counsel appearing for the Complainants, submits that as per his instructions, his clients have no objection if the order passed by the District Forum, affirmed by the State Commission, taking ex-parte proceedings against the Petitioner is set aside, provided the Complainants are adequately compensated for the delay already caused in filing the evidence on behalf of the Petitioner.