PRAVAR ADHIKSHAK Vs. PINKY WADHWA

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. 21/5/2018 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 21/2017 in which order dtd. 26/10/2016 of District Consumer Disputes Redressal Forum-I, Moradabad (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 128/2015 was challenged, inter alia praying for setting aside the judgment and order dtd. 21/5/2018 passed by the State Commission in FA/21/2017 and the judgment dtd. 26/10/2016 passed by the District Forum in CC 128/2015.

(2.) While the Revision Petitioners (hereinafter also referred to as OPs) were Appellants before the State Commission and Opposite Parties before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission in FA/21/2017 and Complainant before the District Forum in Complaint No. 128/2015.

(3.) Notice was issued to the Respondent/Caveator on 26/4/2019. Parties filed Written Arguments on 24/1/2023 (Petitioners) and 16/1/2023 (Respondent) respectively.