L & T FINANCE LTD. Vs. MEENAKSHI KUMARI

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under Sec. 21(b) of Consumer Protection Act, 1986, against the order dtd. 11/6/2018 of the State Consumer Disputes Redressal Commission, Himachal Pradesh (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 40/2017 in which order dtd. 24/9/2016 of District Consumer Disputes Redressal Forum, Kangra at Dharamshala (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 43/2016 was challenged, inter alia praying for setting aside the orders of the State Commission in FA/40/2017 and District Forum in CC/43/2016.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as Opposite Parties) were Appellants before the State Commission and Opposite Parties before the District Forum and the Respondent(s) (hereinafter also referred to as Complainants) were Respondents before the State Commission in FA/40/2017 and Complainants before the District Forum in Complaint No. 43/2016.

(3.) Notice was issued to the Respondent(s) on 23/8/2018. Petitioner filed Written Arguments on 21/2/2020, Respondents have not filed the written arguments. Despite service of notice, none appeared on behalf of the Respondents, hence, Respondents were proceeded ex parte on 24/1/2024.