INDORE DEVELOPMENT AUTHORITY Vs. RACHNA MANTRI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 8/2/2022 of the State Consumer Disputes Redressal Commission, Madhya Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 14 of 2014 in which order dtd. 25/9/2013 of District Consumer Disputes Redressal Forum, Indore (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 1255 of 2012 was challenged, inter alia praying for setting aside the order dtd. 8/2/2022 of the State Commission.

(2.) While the Revision Petitioner was Appellant before the State Commission and Respondent No. 2 before the District Forum, Respondent No. 1 was Respondent No. 1 before the State Commission and Complainant before the District Forum and Respondent No. 2 was Respondent No. 2 before the State Commission and Respondent No. 1 before the District Forum.

(3.) Notice was issued to the Respondent(s) on 6/6/2022. Respondent No. 1 filed Written Arguments on 2/8/2024.