SEAPLAST INDIA PVT. LTD. Vs. BEN N. JERRY

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 58(1)(b) of Consumer Protection Act, 2019, against the order dtd. 4/1/2021 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 10/2020 in which order dtd. 12/12/2019 of District Consumer Disputes Redressal Forum, Bikaner (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 85/2019 was challenged, inter alia praying for setting aside the impugned order dtd. 4/1/2021 passed by the State Commission.

(2.) The Revision Petitioners (hereinafter also referred to as OPs) were Appellants before the State Commission and Opposite Parties before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum.

(3.) Notice was issued to the Respondent(s) on 29/10/2021. After notice, Mr. Sameer Srivastava, Advocate put his appearance on behalf of Respondent on 3/3/2022. On 1/11/2022 also Mr. Deepak Agarwal and Mr. Sameer Srivastava, Advocates appeared for the Respondent. None appeared for Respondent on 19/1/2023, 9/3/2023, 12/7/2023 and on 20/12/2023. On 20/12/2023, Registry was directed to issue fresh notice to the Respondent. Fresh notice was issued and as per Registry's report, Respondent was served on 16/1/2024. Despite service of notice, the Respondent did not appear on 23/2/2024 and 30/5/2024 and hence the matter was heard ex parte and judgment was reserved. Written Arguments filed by the Petitioner on 2/4/2024.