HAJARI LAL AGARWAL Vs. ARVIND KUMAR SHRIVASTAVA (ADVOCATE)

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the order dated 24.07.2013 passed by the Uttarakhand State Consumer Disputes Redressal Commission, Dehradun (in short, 'the State Commission') in Appeal No. 198/2013 Hazari Lal Aggarwal Vs. Arvind Kumar Shrivastava (Advocate) by which, stay was granted subject to depositing 50% of the awarded amount.

(2.) Brief facts of the case are that complainant/respondent filed complaint before District Forum against OP/petitioner which was allowed and OP was directed to pay Rs.5,00,000/- to the complainant along with other directions. Appeal filed by OP was admitted vide impugned order and operation of District Forum order was stayed subject to depositing of 50% of the awarded amount with District Forum within 30 days against which, this revision petition has been filed.

(3.) None appeared for the respondent even after service.