MAHARAJA TRACTORS Vs. RAJENDRA PRAKASH TRIPATHI

JUDGEMENT

(1.) M/s. Maharaja Tractors, have preferred this Revision Petition under Sec. 58 (1) (b) of the Consumer Protection Act, 2019 against the Order dtd. 28/9/2022, passed by the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (hereinafter referred to as "the State Commission"), whereby the Appeal preferred by the Petitioner herein has been dismissed and the Order passed by the District Consumer Disputes Redressal Forum, Kanpur Dehat (hereinafter referred to as "the District Forum") has been affirmed.

(2.) I have heard Mr. Nikhil Jain, learned Counsel appearing for the Petitioner and have perused the impugned Order dtd. 28/9/2022, passed by the State Commission as also the Order dtd. 24/4/2019, passed by the District Forum, the grounds taken in the Memo of Revision Petition and the documents filed along with it.

(3.) Learned Counsel for the Petitioner has submitted that the Petitioner did not receive the entire consideration amount of Rs.3,70,000.00 and therefore there is no question of refunding the amount as per directions given by the District Forum.