ADAMS LIFT AND ESCALATOR Vs. RAJENDRA PRASAD SHOW

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner. There is a delay of 47 days in filing the present Revision Petition. Cause shown is sufficient. The delay is condoned. IA/4320/2019 seeking condonation of delay is allowed and the Revision Petition is treated as having been filed within limitation.

(2.) Heard learned Counsel for the Petitioner. We have perused the order dated 26.9.2018, passed by the State Consumer Disputes Redressal Commission, West Bengal, Kolkata (for short "the State Commission") in First Appeal No.A/997/2016, whereby the Appeal preferred by the Petitioner has been dismissed with costs of 10,000/-. The State Commission has recorded the following findings :

(3.) On perusal of the aforesaid findings, we are of the considered view that the State Commission has considered all the material and the evidence on record and came to the conclusion that it is the Petitioner, who was liable for causing deficiency in service. The order does not call for any interference in exercise of our Revisional jurisdiction.