SAHEDUL RAHMAN Vs. PRATAP SINGH ASWAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 27/11/2018 of the State Consumer Disputes Redressal Commission, Uttarakhand, Dehradun (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 27/2016 in which order dtd. 22/12/2015 of District Consumer Disputes Redressal Forum, Pauri Garhwal (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 16/2013 was challenged, inter alia praying for setting aside the impugned order dtd. 27/11/2018 passed by the State Commission in Appeal No. 27/2016 and restoring the Appeal to its original number before the State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and OP before the District Forum and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA/27/2016 before the State Commission and Complainant before the District Forum in CC/16/2013.

(3.) Notice was issued to the Respondent on 19/7/2019. Parties filed Written Arguments/Synopsis on 1/12/2023 (Petitioner) and 7/12/2023 (Respondent) respectively.