RAJNISH MUKHRA Vs. R. P. RANA

JUDGEMENT

(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 03.08.2015 passed by The State Consumer Disputes Redressal Commission, U.T. of Chandigarh, hereinafter referred to as the 'State Commission', in F. A. No. 172 of 2015 arising out of the Order dated 01.06.2015 in C.C. No. 332 of 2014 passed by The District Consumer Disputes Redressal Forum-I, U.T. of Chandigarh, hereinafter referred to as the 'District Forum'.

(2.) The 13 Complainants before the District Forum, are the 13 Respondents herein, and are hereinafter being referred to as the 'Complainants'.

(3.) We heard the learned Counsel for the erstwhile Secretary, the Petitioner herein, and the learned Counsel for the Complainants, the Respondents herein.