SHYAM KUMAR Vs. BHARTI AIRTEL LTD

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act, 1986, against the order dtd. 26/9/2017 of the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 1111/2016 in which order dtd. 25/10/2016 of District Forum, Panipat (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 145/2014 was challenged, inter alia praying for:

(2.) While the Revision Petitioners (hereinafter also referred to as Complainants) were Appellants before the State Commission and Complainants before the District Forum and the Respondent(s) (hereinafter also referred to as Opposite Party (OP) was Respondent No.1 before the State Commission in FA/1111/2016 and OP-1 before the District Forum in Complaint No. 145/2014. OP-2 has not been made a party before this Commission.

(3.) Notice was issued to the Respondent on 20/4/2018. Parties filed Written Arguments on 20/3/2019 (Petitioners) and 24/11/2023 (Respondent) respectively.