MARUTI SUZUKI INDIA LIMITED Vs. RAJIV SHARMA

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. 22/4/2016 of the State Consumer Disputes Redressal Commission, Delhi, New Delhi, (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 818/2012 in which order dtd. 8/8/2012, District Consumer Disputes Redressal Forum VI, (Dist. New Delhi) (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 1674/2005 was challenged, inter alia praying to set aside the order passed by State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP-1) was Appellant; the Respondent-1 (hereinafter also referred to as Complainant) was Respondent-1 and the Respondent-2 (hereinafter also referred to as OP-2) was Respondent-2 in the said FA/818/2012 before the State Commission, the Revision Petitioner was OP-1; Respondent-1 was Complainant and Respondent-2 was OP-2 before the District Commission in the CC no. 1674/2005.

(3.) Notice was issued to the Respondent(s). As Respondent-2 did not appear despite service of notice, Respondent-2 was proceeded ex-parte. Parties filed Written Arguments/Synopsis on 7/8/2023 (Petitioner) and 2/11/2023 (Respondent-1) respectively.