RAJASTHAN HOUSING BOARD Vs. ARJUN SINGH CHOUDHARY

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 13/7/2016 of the State Consumer Disputes Redressal Commission Rajasthan (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No 720 of 2014 in which order dtd. 16/7/2013 of Second Jaipur District Consumer Disputes Redressal Forum (hereinafter referred to as District Forum) in Consumer Complaint (CC) no.1171 of 2013 was challenged, inter alia praying for setting aside the order dtd. 13/7/2016 of the State Commission.

(2.) While the Revision Petitioners (hereinafter also referred to as OPs) were Appellants and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA No. 720 of 2014 before the State Commission, the Revision Petitioners were OPs and Respondent was Complainant before the District Forum in CC no. 1171 of 2013.

(3.) Notice was issued to the Respondent on 27/10/2016. Petitioner filed Written Arguments/Synopsis on 2/11/2023. . Due to non appearance despite service, respondent was proceeded ex parte.