RAJPREET TRAVELS Vs. UPKAR SINGH

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act, against the order dtd. 22/11/2022 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 98/2015 in which order dtd. 28/4/2015 of District Consumer Disputes Redressal Forum, Sriganganagar (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 616/2014 was challenged, inter alia praying for setting aside the impugned order passed by the State Commission, Circuit Bench, Bikaner.

(2.) The Revision Petitioner (hereinafter also referred to as OP-1) was Respondent -1 before the State Commission and OP-1 before the District Forum and the Respondent-1 (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum and Respondent-2 (hereinafter also referred to as OP-2) was Respondnent-2 before the State Commission in FA/98/2015 and OP-2 before the District Forum in Complaint No. 616/2014.

(3.) Notice was issued to the Respondents on 14/3/2023. Petitioner filed Written Arguments on 3/11/2023. As Respondent-1 was absent despite service of notice and Respondent-2 refused to take notice, both the Respondents were proceeded ex-parte 7/11/2023. No reply/written synopsis was filed by the Respondents.