PURVANCHAL VIDYUT VITRAN NIGAM LTD. Vs. RADHEY SHYAM

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 24/8/2021 of the State Consumer Disputes Redressal Commission Uttar Pradesh, Lucknow (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1745 of 2015 in which order dtd. 25/7/2015 of District Consumer Disputes Redressal Forum Varanasi (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 06 of 2014 was challenged, inter alia praying for setting aside the order dtd. 24/8/2021 of the State Commission.

(2.) While the Revision Petitioners (hereinafter also referred to as OPs ) were Appellants and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 1745 of 2015 before the State Commission, the Revision Petitioners were OPs and Respondent was Complainant before the District Forum in the CC no. 06 of 2014.

(3.) Notice was issued to the Respondents on 6/4/2022. Parties filed Written Arguments/Synopsis on 12/7/2023 and 24/2/2023 respectively.