MONA ARORA Vs. S.S. GROUP PRIVATE LIMITED

JUDGEMENT

(1.) The present Second Appeal (SA) has been filed by the Appellant against the Respondent as detailed above, under Sec. 51 (2) of Consumer Protection Act 2019, against the order dtd. 25/3/2025 of the State Consumer Disputes Redressal Commission Haryana (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No. 480 of 2022 in which order dtd. 21/7/2022 of Gurgaon District Consumer Disputes Redressal Commission (hereinafter referred to as District Commission) in Consumer Complaint (CC) no. 527 of 2020 was challenged, inter alia praying for:-

(2.) While the Appellant (s) (hereinafter also referred to as Complainant) was Appellant before the State Commission and Complainant before the District Commission, the Respondent was Respondent before the State Commission and Opposite Party before the District Commission. For sake of convenience, parties will also be referred to as they were arrayed before District Commission.

(3.) Notice was issued to the Opposite Party on 1/7/2025. Parties filed Written Arguments/Synopsis on 2/9/2025 (Complainant) and 29/10/2025 (Opposite Party) respectively.