GOIBIBO COM Vs. AMRIT PAL JAISWAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 58 (1) (b) of Consumer Protection Act 2019, against the order dtd. 17/8/2023 of the State Consumer Disputes Redressal Commission Punjab (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 616 of 2022 in which order dtd. 7/6/2022 of Moga District Consumer Disputes Redressal Commission (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 5 of 2020 was challenged, inter alia praying for setting aside the order of the State Commission dtd. 17/8/2023 and order of the District Commission dtd. 7/6/2022.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant before the State Commission and OP before the District Commission, the Respondents (hereinafter also referred to as Complainants) were Respondents before the State Commission and Complainants before the District Commission.

(3.) Notice was issued to the Respondents on 3/11/2023. Parties filed Written Arguments/Synopsis on 29/1/2024 ( Petitioner ) and 16/1/2024 (respondent) respectively.