ASSISTANT POST MASTER Vs. WESTERN PRECISION INSTRUMENT EMPORIUM

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent as detailed above, under Sec. 58(1) (b) of Consumer Protection Act 2019, against the order dtd. 14/9/2022 of the State Consumer Disputes Redressal Commission, Uttarakhand, Dehradun (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.09/2014 in which order dtd. 18/12/2013, District Consumer Disputes Redressal Commission, Haridwar (hereinafter referred to as District Commission) in Consumer Complaint (CC) no 371/2011 was challenged, inter alia praying to set aside the order passed by State Commission and District Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OPs) were Appellants and the Respondent (hereinafter also referred to as complainant) was Respondent in the said FA/09/2014 before the State Commission, the Revision Petitioner(s) were OPs and Respondent was complainant before the District Commission in the CC 371/2011.

(3.) Notice was issued to the Respondent. On account of absence of the respondent despite service, respondent was proceeded ex-parte. Petitioner filed Written Arguments/Synopsis on 1/11/2023. Respondent has not filed any submission.