HARI SINGH Vs. SHIVDEI ENTERPRISES

JUDGEMENT

(1.) The present Revision Petition has been filed by the Petitioner under Sec. 21(b) of the Consumer Protection Act, 1986 (hereinafter referred to as the 'Act') against impugned order dtd. 14/5/2012, passed by the learned State Consumer Disputes Redressal Commission, Haryana, Panchkula ('State Commission') in First Appeal No. 71 of 2008. In this Appeal, the Petitioner/Opposite Party's appeal was dismissed, thereby affirming the Order dtd. 7/12/2007 passed by the learned District Consumer Disputes Redressal Forum, Sirsa ('District Forum') in Consumer Complaint No. 366 of 2006.

(2.) It is seen from the Record that Respondent No. 2 was deleted vide Order dtd. 10/10/2013 and none appeared for Respondent No. 1 for the past 11 occasions, therefore, vide order dtd. 4/10/2023, Respondent No. 1 was proceeded as ex-parte.

(3.) For the convenience, the parties are referred to as placed in the original Complaint filed before the District Forum.