M/S. G. DUTTA Vs. PRADIP KUMAR DUTTA

JUDGEMENT

(1.) IA/11825/2017 (For early hearing)

(2.) The complaint was resisted by the petitioner primarily on the ground that the complainant himself had cancelled the agreements vide letter dated 30.06.2005 and therefore, he was no more a consumer.

(3.) The District Forum having ruled in favour of the complainant, the petitioner approached the concerned State Commission by way of an appeal. Vide impugned order dated 29.12.2016, the State Commission dismissed the appeal filed by the petitioner. Being aggrieved, the petitioner is before this Commission.