LOKENATH APARTMENT Vs. GOUTAM DASGUPTA ALIAS DAS SHARMA

JUDGEMENT

(1.) In a consumer complaint filed by the respondent, the District Forum vide its order dated 11.03.2015, directed as under:

(2.) Being aggrieved from the aforesaid order, the petitioner preferred an appeal before the State Commission which was dismissed. A revision petition was thereafter, preferred by the petitioner before this Commission which also was dismissed by this Commission vide order dated 17.03.2017.

(3.) The execution proceedings having been initiated by the complainant against the petitioner, the State Commission issued Warrants of Attachment vide order dated 27.06.2017. The aforesaid order of the District Forum was questioned by the petitioner before the State Commission. In the aforesaid appeal, MA/746/17 was filed by the petitioner seeking waiver of penalty, interest and compensation etc. which the District Forum had awarded in the consumer complaint. That M.A. having been dismissed, the petitioner is before this Commission.