ARUN Vs. SANGMESHWAR TRACTOR AUTHORIZED DEALER AHMEDPUR

JUDGEMENT

(1.) Heard the learned Advocates for the respective sides at length.

(2.) Rule. Rule made returnable forthwith and the petition is heard finally by the consent of the parties.

(3.) The issue raised by the petitioner in this petition is with reference to an order of the Maharashtra State Consumer Dispute Redressal Commission, Mumbai, Circuit Bench at Aurangabad (hereinafter referred to as the 'State Commission' for brevity).