(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 30.09.2019 passed by The State Consumer Disputes Redressal Commission, U.T. of Chandigarh, hereinafter referred to as the 'State Commission', in F.A. No. 210 of 2019 arising out of the Order dated 23.07.2019 in C.C. No. 657 of 2018 passed by The District Consumer Disputes Redressal Forum-II, U.T. of Chandigarh, hereinafter referred to as the 'District Forum'.
(2.) Heard arguments on admission, on 24.01.2020 and 05.02.2020, from the learned Counsel for the Travel Portal.
(3.) The dispute relates to loss and injury caused to the Complainant due to deficient services and unfair & deceptive acts of the Travel Portal and the Travel Agency.