KRISHAN COLD STORAGE Vs. NARINDER SINGH BHULLAR

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. 12/6/2018 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 134 of 2018 in which order dtd. 18/1/2018 of District Consumer Disputes Redressal Forum, Hoshiarpur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 106 of 2017 was challenged, inter alia praying for setting aside the order dtd. 12/6/2018 of the State Commission.

(2.) While the Revision Petitioner No. 1 (hereinafter also referred to as Opposite Party) was Respondent No. 1 before the State Commission and Opposite Party before the District Forum and the Respondent(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent(s) on 11/12/2018. Petitioner filed Written Arguments on 24/8/2023 and 13/5/2024. Respondent was proceeded ex-parte on account of absence despite service.