RAJ KUMAR GOYAL Vs. KAMAL CHAUDHARY

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioners against the order dated 18.11.2013 passed by the State Consumer Disputes Redressal Commission, U.T. Chandigarh (in short, 'the State Commission') in Appeal No. 493/2013 - Raj Kumar Goyal & Anr. Vs. Kamal Chaduhary & 4 Ors. by which, while dismissing appeal, order of District Forum directing issuance of warrants of arrest was upheld.

(2.) BRIEF facts of the case are that complainant/Respondent No. 1 filed complaint before District Forum against OPs -Petitioners and Respondent Nos. 2, 3 & 4 and learned District Forum allowed complaint and directed OPs to refund deposited amount to the complainant along with interest. Appeal filed by the petitioner was dismissed by learned State Commission against which, revision petition was filed by petitioners before this Commission. This Commission passed following order on 17.8.2012:

(3.) PRESENCE of Respondent No. 2 to 4 was not required.