SUBHABRATA BASU Vs. SUDESHNA ROY

JUDGEMENT

(1.) The present Revision Petition has been filed under Section 21(b) of the Consumer Protection Act, 1986 (for short 'the Act') against the impugned order dated 27-06-2017 passed in RP/235/2016 by West Bengal State Consumer Disputes Redressal Commission, West Bengal (for short, "State Commission"), whereby the revision petition was dismissed and the order passed in complaint No. 263 of 2014 by Kolkata District Consumer Disputes Redressal Forum (for short, 'the District Forum') was affirmed.

(2.) The facts in a nutshell are that the complainant alongwith her husband booked a flat in the OP- Company. In the month of November, 2007, the co-alottee was changed with Sri Swaranavo Kumar Roy, the son of the complainant. Thereafter, an apartment was allotted to the complainant. Several requests made by the complainant to rectify the imperfections in the flat, to obtain the Completion Certificate and for providing "covered car parking Space" were never heeded to by the OP. So, being aggrieved by the conduct of the OP, the complainant filed a complaint before the District Forum.

(3.) During the proceedings before the District Forum, vide order dated 25-6-2015, the OP was proceeded ex-parte. Thereafter, OP filed an application for setting aside the ex-parte order, but the District Forum, vide order dated 3-10-2016 fixed the date for hearing the arguments. Being aggrieved by the said order, the OP filed a revision petition before the State Commission.