PAIRAYA KAK Vs. HUDA

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 28/3/2011 of the State Consumer Disputes Redressal Commission, Haryana (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 2045/2005 in which order dtd. 5/5/2005 District Consumer Disputes Redressal Forum, Gurgaon (hereinafter referred to as District Forum) in CPA No. 619/2/9/4 was challenged, inter alia praying for allowing the Revision Petition filed against the impugned order dtd. 28/3/2011 passed by the State Commission in FA/2045/2005.

(2.) While the Revision Petitioner (hereinafter also referred to as Complainant) was Respondent before the State Commission and Complainant before the District Forum and the Respondent(s) (hereinafter also referred to as OPs/HUDA) were Appellant(s) before the State Commission in FA/2045/2005 and were Opposite Parties before the District Forum in CDA No.619/29.04.

(3.) Notice was issued to the Respondent(s) on 8/11/2012. Parties filed Written Arguments/Synopsis on 23/3/2023 (Petitioner) and 20/4/2023 (Respondents-1 and 2) respectively. Initially this Revision Petition was filed by Mrs. Pairaya Kak @ Piyari Kak. The Petitioner died on 3/2/2016. Application IA/16213/2019 was filed for bringing on record the LR of the deceased Mrs. Pairaya Kak @ Piyari Kak. I.A. was allowed vide this Commission's order dtd. 16/10/2019 and amended Memo of Parties was filed.