JAI DEV Vs. ARYAN TRAVEL POINT

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 2/11/2018 of the State Consumer Disputes Redressal Commission, Delhi, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 78/2015 in which order dtd. 6/1/2015 of District Consumer Disputes Redressal Forum, North-East, Delhi (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 427/2011 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum. While the Respondent-1 and 2 (hereinafter also referred to as OPs) were Appellants before the State Commission and OPs before the District Forum.

(3.) Notice was issued to the Respondent(s). Parties filed Written Arguments/Synopsis on 26/4/2023 (Petitioner/complainant) and 19/9/2023 (Respondents/OPs) respectively.