(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 2/1/2015 of the State Consumer Disputes Redressal Commission, U.P., Lucknow, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No 2145/2007 in which order dtd. 24/7/2007, District Consumer Disputes Redressal Commission, Maharjganj (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 57/2006 was challenged, inter alia praying to set aside the order passed by the State Commission.
(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP) were Appellants and the Respondent(s) (hereinafter also referred to as Complainants) were Respondents in the said FA/2145/2007 before the State Commission, the Revision Petitioner(s) were OPs and Respondent(s) were complainants before the District Forum in the CC no. 57/2006.
(3.) Notice was issued to the Respondent(s). Parties filed Written Arguments/Synopsis on 6/12/2017, 31/10/2019 (Petitioner) and 2/8/2017, 11/11/2020 (Respondents) respectively.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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