SANJAY KESHAVCHANDRA GUPTA Vs. CHEMBUR GYMKHANA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent(s) as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 19/7/2018 of the State Consumer Disputes Redressal Commission, Maharashtra (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 586/2017 in which order dtd. 3/1/2017 District Consumer Disputes Redressal Forum, Mumbai Suburban Distt. (hereinafter referred to as District Commission) in Consumer Complaint (CC) No.54/2015 was challenged, inter alia praying for directing the Respondent to refund Rs.26,986.00 paid to the respondent as fees for advance Squash Coaching.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Forum, the Respondent (hereinafter also referred to as Opposite Party) was Respondent before the State Commission and Opp. Party before the District Forum.

(3.) Notice was issued to the Respondent(s) on 1/10/2021. Parties filed Written Arguments/ Synopsis on 22/1/2023 (Petitioner) and 4/9/2023 (Respondent) respectively.