(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under sec. 58(1)(B) of Consumer Protection Act 2019, against the orders dtd. 8/4/2024 of the State Consumer Disputes Redressal Commission, Telangana (hereinafter referred to as the 'State Commission'), in F.A.I.A. No. 2130 of 2023 in FA No. 831/2023 and in FA/831/2023 in which order dtd. 23/2/2023 of District Consumer Disputes Redressal Commission, Hyderabad (hereinafter referred to as District Commission) in Consumer Complaint (CC) No. 323/2020 was challenged, inter alia praying for setting aside the order passed by the State Commission.
(2.) While the Revision Petitioner (hereinafter also referred to as OP/Insurance Company was Appellant before the State Commission and OP before the District Commission and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Commission.
(3.) Notice was not yet issued, learned Counsel for the Respondent/Caveator appeared on the first date of hearing i.e. on 18/6/2024. Learned Counsel for the Respondent stated that they having filed the caveat, takes notice of the case and are ready to finally argue the case. Petitioner's Counsel also stated that they are ready to finally argue the case. Hence, Revision Petition was admitted and heard finally on 18/6/2024 itself.
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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