BISLERI INTERNATIONAL PRIVATE LIMITED Vs. MUKESH KHANDELWAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent(s) as detailed above, under Sec. 58(1)(b) of Consumer Protection Act 2019, against the order dtd. 9/6/2021 of the State Consumer Disputes Redressal Commission, Rajasthan, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 436/2020 in which order dtd. 5/2/2020, District Consumer Disputes Redressal Commission, Bharatpur (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 237/2018 was challenged, inter alia praying to set aside the order passed by the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and OP-1 before the District Commission. The Respondent-1 (hereinafter also referred to as complainant) was Respondent-1 before the State Commission and complainant before the District Commission. Respondent-2 (hereinafter also referred to as OP-2) was Respondent-2 before the State Commission and OP-2 before the District Commission.

(3.) Notice was issued to the Respondents. Due to absence of Respondents despite service, they were proceeded ex-parte. Petitioner filed Written Arguments/Synopsis on 21/11/2023.