AGARWAL PACKERS & MOVERS DRS GROUP & ANR THROUGH ITS MANAGER Vs. CAPT DIBEYENDU PAL S/O ALOK KUMAR PAL

JUDGEMENT

(1.) Heard learned counsel for the revision petitioners opposite parties and the learned counsel for the respondent complainant. Perused the material on record.

(2.) The complaint was dismissed by the District Forum vide its Order dated 23.11.2016. The revisionists opposite party M/s Agarwal Packers & Movers DRS Group filed an appeal in the State Commission with admitted delay of 221 days. The State Commission dismissed the appeal vide its impugned Order dated 30.11.2017.

(3.) The State Commission inter alia observed as below: