ABHIMANYU CHIB Vs. VIPUL IT INFRASOFT PRIVATE LIMITED

JUDGEMENT

(1.) The present First Appeal (FA) has been filed by the Appellant against Respondent as detailed above, under Sec. 19 of Consumer Protection Act, 1986, against the order dtd. 26/12/2019 of the State Consumer Disputes Redressal Commission, U.P. (hereinafter referred to as the 'State Commission'), in Consumer Complaint (CC) No. 189/2017 inter alia praying for :

(2.) While the Appellant was Complainant and the Respondents were Respondents in the said CC-/189/2017 before the State Commission.

(3.) Notice was issued to the Respondent on 13/12/2021. Parties filed their Written Arguments/Synopsis on 26/7/2022 (Appellant) and 20/2/2024 (Respondents) respectively.