ASHOK AGARWAL Vs. ARUN KUMAR PAREEK

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioners against Respondents as detailed above, under sec. 58(1 )(b) of Consumer Protection Act, 2019, against the order dtd. 5/9/2024 of the State Consumer Disputes Redressal Commission, Rajasthan (hereinafter referred to as the 'State Commission'), in Revision Petition No. 57 of 2024 in which order dtd. 22/7/2024 of District Consumer Disputes Redressal Forum, Jaipur (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 657 of 2022 was challenged, inter alia praying for:

(2.) While the Revision Petitioners (hereinafter also referred to as Petitioners/Opposite Parties) were Appellants before the State Commission and were Opposite Parties-1 and 2 (OPs-1 &2) before the District Forum and the Respondent-1 (hereinafter also referred to as Complainant) was Respondent-1 before the State Commission in RP No. 57/2024 and Complainant before the District Forum and Respondent-2 (hereinafter also referred to as OP-3) was Respondent-2 before the State Commission and OP-3 before the District Forum in Complaint No. 57/2024.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Forum and other case records are that: -