RITA CHATTERJEE AND ANR. WIFE OF SRI TAPAN KUMAR CHATTERJEE Vs. BENGAL AMBUJA HOUSING DEVELOPMENT LTD. AND 3 ORS.

JUDGEMENT

(1.) Delay condoned.

(2.) This First Appeal, under Section 19 of the Consumer Protection Act, 1986 (for short "the Act"), by the Complainants, is directed against the order dated 15.10.2015, passed by the West Bengal State Consumer Disputes Redressal Commission at Kolkata (for short "the State Commission") in Miscellaneous Application No. MA/838/2015 in Complaint Case No. CC/265/2014. By the impugned order, while allowing the said Application, wherein the Opposite Parties had prayed for dismissal of the Complaint on the ground of limitation, the State Commission has dismissed the Complaint as barred by limitation.

(3.) Upon notice, the Opposite Parties are represented through their Counsel, Mr. Sanjoy Kumar Ghosh.