VIKAS GOYAL Vs. HARYANA URBAN DEVELOPMENT AUTHORITY

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. 13/12/2017 of the State Consumer Disputes Redressal Commission, Haryana, Panchkula (hereinafter referred to as the 'State Commission"), in First Appeal (FA) No.1105/2016 in which order dtd. 22/3/2016, District Consumer Disputes Redressal Forum, Kurukshetra (hereinafter referred to as District Forum) in Consumer Complaint (CC) no.407/2009 was challenged, inter alia praying to set aside the order passed by the State Commission and restore the order of District Forum.

(2.) While the Revision Petitioner (hereinafter also referred to as complainant) was Respondent and the Respondent(s) (hereinafter also referred to as OPs) were Appellants in the said FA/1105/2016 before the State Commission, the Revision Petitioner was complainant and Respondent(s) were OPs before the District Forum in the CC/407/2009.

(3.) Notice was issued to the Respondents. Parties filed Written Arguments/Synopsis on 17/4/2023 (Petitioner/Complainant) and 19/4/2023 (Respondents/OPs) respectively.