ANAMIKA DIXIT Vs. ANKIT JAIN

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 5/7/2018 of the State Consumer Disputes Redressal Commission, Uttarakhand (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.63 of 2018 in which order dtd. 27/3/2018 of District Consumer Disputes Redressal Forum, Udham Singh Nagar (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 19 of 2014 was challenged, inter alia praying for setting aside the order dtd. 5/7/2018 passed by the State Commission in FA/63/2018 and dismissing the CC No. 19/2014 by setting aside the order dtd. 23/7/2018.

(2.) While the Revision Petitioner (hereinafter also referred to as Doctor) was Appellant and Respondents No. 1 and 2 (hereinafter also referred to as Complainants) were Respondents No.1 and 2 and Respondent No. 3 (hereinafter also referred to as Insurance Company) was Respondent No.3 in the said FA/2760/2018 before the State Commission, the Revision Petitioner was OP-1 and Respondents-1 and 2 were Complainants and Respondent No. 3 was OP-2 before the District Forum in the CC No. 19/2014.

(3.) Notice was issued to the Respondents on 23/10/2018. Petitioner filed Written Arguments/Synopsis on 12/4/2023 and written arguments were filed by the Respondents -1 and 2 on 21/4/2023. Counsel for Respondent No. 3 sought exemption from filing her short synopsis on 25/4/2023 on the ground that she is only a proforma party.