WORLDWIDE IMMIGRATION CONSULTANCY SERVICES LTD. Vs. SUDHA BABBAR

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. 9/10/2017 of the State Consumer Disputes Redressal Commission Delhi (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.1125 of 2012 in which order dtd. 16/5/2012 of District Consumer Disputes Redressal Forum X Govt. of NCT of Delhi (hereinafter referred to as District Forum ) in Consumer Complaint (CC) no. 199 of 2010 was challenged, inter alia praying for setting aside the order dtd. 9/10/2017.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Respondent and the Respondent (hereinafter also referred to as Complainant) was Appellant in the said FA No.1125 of 2012 before the State Commission, the Revision Petitioner was OP and Respondent was Complainant before the District Commission in the CC No. 199 of 2010.

(3.) Notice was issued to the Respondents on 16/2/2018. Parties filed Written Arguments/Synopsis on 31/10/2023 (Petitioner ) and 23/10/2023 ( Respondent) respectively.