- (1.) This application is directed against the order dated April 29, 2011 passed by the Hon ble State Consumer Disputes Redressal Commission, West Bengal in S.C. Case No.MA-51 of 2011 in connection with Complaint Case No.CC/87 of 2009.
(2.) The short fact is that the petitioner filed a complaint case being No.CC/87 of 2009 before the Hon ble State Consumer Disputes Redressal Commission of West Bengal (henceforth shall be called as "State Commission ) and that complaint case was allowed by the order dated November 29, 2010 awarding compensation in favour of the petitioner ex parte. Thereafter, the opposite party no.2 filed a misc. case being MA-05 of 2011 for recall of the order dated November 29, 2010 contending that the said order was obtained by practising fraud upon the Hon ble State Commission.
(3.) Thereafter, the State Commission recalled the ex parte order dated November 29, 2010 by the order dated February 4, 2011.;