NURUL HUDA LAYEK Vs. TAPAS KUMAR SEN
LAWS(CAL)-2010-12-53
HIGH COURT OF CALCUTTA
Decided on December 22,2010

NURUL HUDA LAYEK Appellant
VERSUS
TAPAS KUMAR SEN Respondents


Referred Judgements :-

JYOTSNA ARVIND KUMAR SHAH 'VS- BOMBAY HOSPITAL TRUST [REFERRED TO]
L CHANDRA KUMAR VS. UNION OF INDIA [REFERRED TO]
SURYA DEV RAI VS. RAM CHANDER RAI [REFERRED TO]
CELINA COELHO PEREIRA VS. ULHAS MAHABALESHWAR KHOLKAR [REFERRED TO]
ABDUL RAZAK VS. MANGESH RAJARAM WAGLE [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
RABINDRA NATH BAG VS. PARTH SARATHI BAG [REFERRED TO]





JUDGEMENT

- (1.)This application under Article 227 of the Constitution of India is directed against an order dated 22nd June, 2010 passed by the State Consumers Disputes Redressal Commission in RP No. 51 of 2010 setting aside the order dated 18-03- 2010 passed by the District Consumer Redressal Forum, Kolkata Unit-I in CDF Case No. 136 of 2010 at the instance of the petitioner herein.
(2.)Heard Mr. Banerjee, Learned Advocate, appearing for the petitioner and Mr. Chatterjee, Learned Advocate for the opposite party. Considered the materials on record including the order impugned.
(3.)Let me now consider as to how far the Learned State Commission was justified in passing the impugned order in the facts of the instant case. A complaint case was initiated by the opposite party herein against the petitioner before the District Consumer Redressal Forum, Kolkata Unit-I. The said proceeding was registered as CDF case No. 136 of 2006. The petitioner was contesting the said complaint case by filing objection therein.


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