VIRAJ CONSTRUCTION PVT. LTD. Vs. VINOD KUMAR SHUKLA

JUDGEMENT

(1.) The present First Appeal has been filed against the order dtd. 8/3/2022 passed by State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (in short 'State Commission') in Consumer Complaint No.15/2021, whereby the State Commission held that the Consumer Complaint filed by the Complainant was maintainable. The State Commission also gave three weeks time to the Opposite Parties to file their reply and listed the matter for hearing on 1/4/2022. The impugned order dtd. 8/3/2022 reads as follows: -

(2.) Aggrieved by the impugned order the Opposite Parties have filed the instant Appeal.

(3.) Heard the Learned Counsel for the Appellants and Respondents Nos.2 to 5. Respondent No.1 was proceeded ex-parte.