This complaint is filed by the Complainant u/S 12 of the Consumer Protection Act, 1986 alleging medical negligence as well as deficiency in service against the OPs as the OPs did not take any step to redress her grievance till filing of this complaint.
After filing of this complaint on 28.11.2018 it was fixed for admission hearing on 06.12.2018. At the time of admission of this complaint it was detected that the Complainant being the landowner has filed this complaint being aggrieved with the service of the OPs in respect of the Development Agreement. Therefore the Complainant was directed to submit the value of her allocation/suit value to ascertain the pecuniary limit of this complaint. Date was given on 02.01.2019 as some time was prayed for. But on the said date the Complainant could not submit the valuation of the landowners allocation and accordingly prayed a very short date. We have noticed that since filing of this complaint 21 days have already been expired, but the Complainant could not submit the same. Hence in the interest of Natural Justice we have considered only one day time. But on 03.01.2019 i.e. today also the Complainant is absent without taking any step, no valuation is forthcoming on behalf of the Complainant. So are not inclined to give further date to the complainant for submitting the valuation of her allocation as already time has expired for admission since its filing. Hence we have no option but to dismiss the complaint.
Hence it is ordered that the Consumer Complaint being no-452/2018 is hereby dismissed for default without being admitted. There is no order as to cost.
Let plain copy of this order be given to the parties free of cost as per the CPR, 2005.
Member Member President Dictated & Corrected by [HON'BLE MR. Bankim Chandra Chattopadhyay] PRESIDENT [HON'BLE MS. Ms. Monisha Shaw] MEMBER [HON'BLE MS. Shilpi Majumdar] MEMBER
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