VEENA JAIN Vs. COUNTRY COLONISERS PRIVATE LIMITED

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, against the order dtd. 5/4/2021 of the State Consumer Disputes Redressal Commission, Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 93 of 2021 in which order dtd. 2/3/2021 of District Consumer Disputes Redressal Forum, Mohali (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 1457 of 2020 was challenged, inter alia praying for setting aside the order dtd. 5/4/2021 and 2/3/2021 of the State Commission and District Forum respectively.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum and the Respondent(s) (hereinafter also referred to as Opposite Party No. 1, 2 and 3) were Respondent No. 1, 2 and 3 respectively before the State Commission and Opposite Party No. 1, 2 and 3 before the District Forum.

(3.) Notice was issued to the Respondent(s) on 2/8/2021. Parties filed Written Arguments on 23/1/2023 and 22/9/2023 (Petitioner) and 23/12/2022 (Respondent-1) respectively.