TAIPEN TRADERS LTD. Vs. BHAWANI COLD STORAGE

JUDGEMENT

(1.) The present Revision Petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986, now under Sec. 58(1)(b) of the Act, 2019) (the 'Act') against impugned order dtd. 20/7/2012, passed by the learned State Consumer Disputes Redressal Commission, Uttar Pradesh (the 'State Commission') in First Appeal No. 928/2012. In this, the Appeal by the Petitioners/ Opposite Parties was dismissed, thereby affirming the Order dtd. 9/4/2012, passed by the District Consumer Disputes Redressal Forum, Meerut ( 'District Forum') in CC No. 455 of 2009 wherein the complaint filed by the Complainant was allowed.

(2.) The instant Revision Petition was filed with 218 days delay and the delay was explained in the Application seeking condonation of delay, filed by the Petitioner. Vide order dtd. 18/12/2013, this Commission dismissed the Revision Petition on the ground of inordinate delay. Thereafter, on the Hon'ble Supreme Court vide order dtd. 7/1/2015 condoned the delay, the case was readmitted before this Commission and proceeded on merits.

(3.) For convenience, the parties are being referred to as mentioned in the original Complaint filed before the District Forum. M/s Bhawani Cold Storage Pvt. Ltd. through Managing Director Narayan Das Maheshwari is referred to as the Complainant. Tai Pan Traders Ltd. through MD Manjit Singh Bala, Showroom is referred to as Opposite Party No. 1 (OP-1). Tai Pan Traders MD Alok Gautam is OP-2. Astra Cadets Authorized DSA ICICI Bank, Meerut through Director Atul Verma is referred to as OP-3. Astra Cadets Authorized DSA ICICI Bank, Meerut through Director Vipul Verma is OP-4.