BHAGWAN SINGH SHEKHAWAT, S/O SH. BHANWAR SINGH SHEKHAWAT, R/O 2C Vs. M/S. R.K. PHOTOSTATE & COMMUNICATION & 2 ORS. THROUGH ITS AUTHORIZE OFFICER /OWNER) 3D/36, B.P ( NEAR 2

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 31.05.2012 passed by the Haryana State Consumer Disputes Redressal Commission, Panchkula (in short, 'the State Commission') in Appeal No. 787 of 2009 ? Bhagwan Singh Shekhawat Vs. M/s. R.K. Photostat & Communication & r Ors. by which, appeal was dismissed.

(2.) Brief facts of the case are that Complainant/Petitioner purchased mobile set of Motorola on 27.11.2007 for Rs.8,000.00 from OP No. 1/Respondent No.1 and OP No. 2 & 3/Respondent No. 2 & 3 are service provider. On 20.5.2008, complainant found that mobile set was not working properly due to manufacturing defect. Time to time, he approached OP No. 2 & 3 within warranty period to rectify the defect, but they have shown inability to rectify on the pretext of completion of warranty period. Alleging deficiency on the part of OP, complainant filed complaint before District Forum. OP were proceeded ex-parte. Learned District Forum after hearing complainant dismissed complaint. Appeal filed by complainant was dismissed by learned State Commission vide impugned order against which, this revision petition has been filed along with application for condonation of delay.

(3.) Respondents did not appear even after service of notice and they were proceeded ex-parte.