NEW DELHI INSTITUTE OF MANAGEMENT STUDIES Vs. SHAMANESHWARAM

JUDGEMENT

(1.) The Revision Petitions (RP) No. 346-347 of 2019 have been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 15/10/2018 of the State Consumer Disputes Redressal Commission Bihar (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 267 and 276 of 2017 in which order dtd. 31/5/2017 of Patna District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 144 of 2010 was challenged, inter alia praying for setting aside the order of the State Commission and District Forum dtd. 15/10/2018 and 31/5/2017.

(2.) The Revision Petition (RP) No. 2082 of 2019 has been filed by the Petitioner ( Shamaneshwaram) against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 15/10/2018 of the State Consumer Disputes Redressal Commission Bihar (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 267 of 2017 in which order dtd. 31/5/2017 of Patna District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 144 of 2010 was challenged, inter alia praying for :

(3.) The Revision Petitioner ( in RP No. 346-347 of 2019) (hereinafter also referred to as OP No.1) was Respondent in FA No. 267 of 2017 and Appellant in Appeal No. 276 of 2017 before the State Commission and OP No.1 before the District Forum. The respondent no.1 ( in RP No. 346-347 of 2019) ( hereinafter also referred to as Complainant ) was Appellant in Appeal No. 267 of 2017 and Respondent in Appeal No. 276 of 2017 before the State Commission and Complainant before the District Forum. In RP No. 2082 of 2019, the Petitioner was Appellant before the State Commission in Appeal No. 267 of 2017 and Respondent before the State Commission in Appeal No. 276 of 2017 and Complainant before the District Forum. While Respondents No.1 herein was Respondent before the State Commission in Appeal No. 267 of 2017 and Appellant before the State Commission in Appeal No. 276 of 2017 and OP No.1 before the District Forum.