COMMISSIONER, NAGAR PARISHAD ALWAR Vs. SHIVLAL BHAGAT

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. 30/10/2014 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 794/2013 in which order dtd. 8/7/2013 of District Consumer Disputes Redressal Forum, Alwar (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 92/2013 was challenged, inter alia praying for quashing the order dtd. 30/10/2014 passed by the State Commission and passed by the District Forum vide order dtd. 8/7/2013.

(2.) While the Revision Petitioner (hereinafter also referred to as Opposite Party) was Respondent before the State Commission and Opposite Party before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Appellant before the State Commission in FA/794/2013 and Complainant before the District Forum in Complaint No. 92/2013.

(3.) Notice was issued to the Respondent on 7/3/2017. Parties filed Written Arguments on 7/11/2022 (Petitioner) and 11/4/2023 and 23/11/2023 (Respondent) respectively.