CRYSTAL BUILDTECH PRIVATE LIMITED Vs. RUPESH GUPTA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 58(1)(b) of Consumer Protection Act, 2019, against the order dtd. 19/1/2023 of the State Consumer Disputes Redressal Commission, Haryana, Panchkula (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.245of 2021 in which order dtd. 2/8/2021 of District Consumer Disputes Redressal Commission, Gurgaon (hereinafter referred to as District Commission) in Consumer Complaint (CC) No. 230 of 2020 was challenged, inter alia praying for staying order passed by the State commission in FA/245/2021 and execution of order dtd. 2/8/2021 passed by the District Commission in CC /230/2021.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA/245/2021 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Commission in the CC No. 230/2020. Notice was issued to the Respondent on 27/6/2023.

(3.) The Revision Petition has been filed with a delay of 29 days (30 days as per Registry's calculations). The Petitioner has filed IA/7963/2023 for condonation of delay. For the reasons explained in the application, the delay is condoned.