CENTRAL BANK OF INDIA Vs. VISHAL GUPTA

JUDGEMENT

(1.) The present Revision Petitions (RPs) have been filed by the Petitioner against Respondent(s) as detailed above, under sec. 58(1)(b) of Consumer Protection Act 2019, against the orders dtd. 16/3/2020 of the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow, (hereinafter referred to as the 'State Commission '), in First Appeals (FAs) No. 176/2018, 180/2018 and 179/2018 in which orders dtd. 22/12/2017 of District Consumer Disputes Redressal Commission, Oraiya (hereinafter referred to as District Forum) in Consumer Complaints (CCs) no 200/2013, 199/2013 and 202/2013 was challenged, inter alia praying for setting aside the orders dtd. 16/3/2020 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent(s) (hereinafter also referred to as Complainants) were Respondents in the said FAs 176/2018, 180/2018 and 179/2018 before the State Commission, the Revision Petitioner was OP and Respondent(s) were Complainants before the District Commission in the CCs no 200/2013, 199/2013 and 202/2013.

(3.) Notice was issued to the Respondent(s) on 4/1/2021. Parties filed Written Arguments/Synopsis on 3/7/2023, 17/7/2023 (OP) and 21/10/2022 (Complainants) respectively. The execution of impugned order was stayed vide this Commission 's order dtd. 4/1/2021 subject to petitioner depositing the entire decretal amount along with Interest with the District Forum. Application for condonation of delay is allowed after considering the reasons stated therein.