SARVPREET KAUR Vs. GURBAKSISH SINGH

JUDGEMENT

(1.) The present revision petition has been filed under Sec. 58 (1)(b) of the Consumer Protection Act, 2019 by the revisionist/opposite party No.2 being aggrieved of the order dtd. 8/8/2024, passed by the learned State Consumer Disputes Redressal Commission, U.T. Chandigarh (Additional Bench) (for short 'State Commission') in Consumer Complaint No. 3 of 2024.

(2.) Heard the learned counsel for the revisionist and perused the record.

(3.) Learned counsel for the revisionist submitted that the learned State Commission has passed the order of ex-parte proceedings against him on 19/4/2024, without any valid service on the petitioner therefore, the petitioner/opposite party no.2 filed an application for review of the order dtd. 19/4/2024 and the same was allowed vide order dtd. 31/7/2024. The petitioner was directed to file the written version / evidence, subject to payment of Rs.5,000.00 to be paid to the complainant on the date fixed i.e. 8/8/2024. In compliance of that order, the petitioner filed the written statement on 8/8/2024 and tendered the cost of Rs.5,000.00 to the counsel of the respondents/complainants. But the counsel of the respondents / complainants refused to accept the costs and to abide by the order of the learned State Commission and resisted the passing of the order dtd. 31/7/2024 whereby, the petitioner was allowed to file the written version, subject to payment of the costs. On it, the learned State Commission returned the written version / evidence of the petitioner / opposite party no.2 and recalled the order dtd. 31/7/2024 against the law.