SHRIRAM CHITS (MAHARASHTRA ) LTD. Vs. DNYANESHWAR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 23/1/2019 of the State Consumer Disputes Redressal Commission, Maharashtra ( Aurangabad Circuit Bench) (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.470 of 2017 in which order dtd. 30/3/2017 of Latur District Consumer Disputes Redressal Commission (hereinafter referred to as District Forum) in Consumer Complaint (CC) no.162 of 2016 was challenged, inter alia praying for setting aside the order dtd. 23/1/2019 of the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and OP before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent on 8/5/2019. Parties filed Written Arguments/Synopsis on 12/1/2024 (Petitioner ) and 16/1/2024 (respondent ) respectively.