SANTS HYUNDAI Vs. S. K. SHARMA

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. 7/12/2022 of the State Consumer Disputes Redressal Commission, Uttarakhand (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 24/2014 in which order dtd. 31/1/2014 of District Consumer Disputes Redressal Forum, Haridwar (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 175/2012 was challenged, inter alia praying for (i) setting aside/quashing the impugned order dtd. 7/12/2022 passed by the State Commission in FA/24/2014, (ii) restoring the order dtd. 13/1/2014 passed in CC/175/2012 by the District Forum and (iii) dismissing the complaint filed by Respondent-1 before the District Forum.

(2.) While the Revision Petitioner (hereinafter also referred to as OP-1) was Respondent -1 before the State Commission and OP-1 before the District Forum and the Respondent-1 (hereinafter also referred to as Complainant) was Appellant before the State Commission before and Complainant before the District Forum, Respondent-2 (hereinafter referred to as OP-2) was Respondent -2 before the State Commission and OP-2 before the District Forum.

(3.) Notice was issued to the Respondent on 1/3/2023. Parties filed Written Arguments on 28/2/2024 (Petitioner) and 28/2/2024 (Respondent-1) respectively. Respondent-2 was proceeded ex parte.