SOUMEN ROY, PAJ CONSTRUCTION, SON OF SAMIR KUMAR ROY Vs. ADITYA BHAGAT SON OF LATE BIJAYSHANKAR BHAGAT

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Soumen Roy against the order dated 10.6.2014 of the State Consumer Disputes Redressal Commission, West Bengal, (in short 'the State Commission') passed in SC Case No.FA/1264/2013.

(2.) The revision petition has been filed with delay of 252 days as reported by the Registry. The notice was issued on the application for condonation of delay. The learned counsel for the respondent has filed reply to the application for condonation of delay. The matter was heard on the application for condonation of delay.

(3.) Brief facts relating to the revision petition are that the respondent/complainant filed a complaint before the District Consumer Disputes Redressal Forum, Unit-I Kolkata, (in short 'the District Forum') against the opposite party/petitioner. The District Forum allowed the complaint vide its order dated 19.08.2013 as under:-