OM TARA MAA CONSTRUCTION Vs. ALAKA ROY

JUDGEMENT

(1.) The present Revision Petition u/s 21 (b) of the Consumer Protection Act, 1986 (for short, "the Act") has been filed by the three Opposite Parties arrayed in the Consumer Complaint Case No. 131 of 2011, against the order, dated 07.09.2015 passed by the State Consumer Disputes Redressal Commission, West Bengal at Kolkata (for short, "the State Commission") whereby the Appeal preferred by them u/s 27A of the Act has been dismissed.

(2.) The District Consumer Disputes Redressal Forum, South 24, Parganas, Judges Court, Alipore, Kolkata (for short, "the District Forum") has allowed the Consumer Complaint Case No. 131 of 2011 filed by the Respondent/ Complainant with the following directions:-

(3.) The said order has attained finality.