NEHA CHAURASIA Vs. MY CAR (PVT.) LTD.

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Consumer Protection Act, 1986 (corresponding Sec. 58(1 )(b) of the Consumer Protection Act, 2019) in challenge to the Order dtd. 3/4/2023 of the State Consumer Disputes Redressal Commission, Uttar Pradesh (hereinafter referred to as the 'State Commission') in Appeal No.1850 of 2017 arising out of an order dtd. 26/5/2016 of the District Consumer Disputes Redressal Commission, (hereinafter referred to as the 'District Commission') in complaint No.542 of 2013.

(2.) We have heard the learned counsel for the petitioner (hereinafter referred to as the 'complainant') and perused the record including the Order dtd. 26/5/2016 of the District Commission, the impugned order dtd. 3/4/2023 of the State Commission and the petition.

(3.) This Commission, vide its order dtd. 3/12/2024, had proceeded ex parte against the respondents.