Calcutta High Court (Appellete Side)
Kc vs State Consumer Dispute Redressal ... on 14 November, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
1 365 W.P. No. 26010(W) of 2018 ML 14.11.2019
Spicejet Limited & Anr.
KC Vs. State Consumer Dispute Redressal Commission & Ors. Ms. Pratima Misra Ms. S. Dutta.
... for the petitioners.
An order passed by the Appellate Authority exercising jurisdiction under the Consumer Protection Act is under challenge in the present writ petition.
It would be appropriate to permit the parties to file affidavits.
Let affidavit-in-opposition be filed within four weeks from date; reply thereto, if any, be filed two weeks thereafter. The writ petition will be treated as 'ready for hearing' immediately on completion of the time period prescribed for filing affidavits. Liberty to the parties to mention for early hearing.
Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.) 2