ANURADHA Vs. PANDIT

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 10/2/2017 of the State Consumer Disputes Redressal Commission, Circuit Bench, Aurangabad, Maharashtra, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 783/2015 in which order dtd. 21/9/2015 of District Consumer Disputes Redressal Forum, Aurangabad (hereinafter referred to as District Forum) in Consumer Complaint (CC) no 318/2013 was challenged, inter alia praying to;-

(2.) While the Revision Petitioner (hereinafter also referred to as complainant) was Appellant and the Respondent(s) (hereinafter also referred to as OPs) were respondents in the said FA/783/2015 before the State Commission, the Revision Petitioner was complainant and Respondent(s) were OPs before the District Commission in the CC no 318/2013.

(3.) Notice was issued to the Respondent(s) on 30/5/2018. Parties filed Written Arguments/Synopsis on 28/11/2022 (OP-1), 17/8/2023 (OP-2) and 29/5/2019, 5/9/2022 (complainant) respectively.