ARVIND RAJPAL JADAV Vs. CHARUDATTA VASANTRAO TULJAPURKAR

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 25/7/2012 of the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. A/12/812 in which order dtd. 25/5/2012 passed by the District Consumer Disputes Redressal Forum, Solapur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 27/2011 was challenged, inter alia praying for setting aside the order passed by the State Commission and District Forum.

(2.) While the Revision Petitioner (hereinafter also referred to as OP-2) was Appellant before the State Commission and OP-2 before the District Forum, and the Respondent-1 (hereinafter also referred to as Complainant) was Respondent No. 1 before the State Commission and Complainant before the District Forum, Respondent No.2 (hereinafter referred to as OP-3) was Respondent No. 2 before the State Commission and OP-3 before the District Forum, Respondent No. 3 (hereinafter referred to as OP-1) was Respondent No. 3 before the State Commission and OP-1 before the District Forum.

(3.) Notice was issued to the Respondents on 10/7/2013. Parties filed Written Arguments/Synopsis on 8/12/2014 (Petitioner), 2/8/2019 (Respondent-1) and 16/8/2021 (Respondent-2) respectively.