CHAIRMAN/PRESIDENT Vs. BRAHM DATTA VYAS

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 9/5/2019 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 903 of 2018 in which order dtd. 5/9/2018 of District Consumer Disputes Redressal Forum, Jaipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 691 of 2015 was challenged, inter alia praying for setting aside the order dtd. 9/5/2019 of the State Commission.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OP No. 1, 2 and 3) were Appellants before the State Commission and OP No. 1, 2 and 3 before the District Forum, 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 on 27/9/2019. Parties filed Written Arguments on 12/1/2024 (Petitioner) and 11/1/2024 (Respondent) respectively.