BISHAMA KUMAR Vs. SUBHASH CHAND

JUDGEMENT

(1.) This revision petition has been filed by the petitioner Bishama Kumar, Pharmacist who is the OP no.5 in the complaint case, against the order dated 17.05.2018 passed by the Himachal Pradesh State Commission, Shimla ('the State Commission') in FA no. 164 of 2017 filed by respondent no.1 who is the original complainant. All the parties are present today.

(2.) It is argued by the learned counsel for the petitioner that the District Forum had dismissed the complaint vide order dated 20.04.2017 and the complainant/ respondent no. 1 preferred an appeal before the State Commission. The State Commission vide order dated 17.05.2018 has passed the following order:

(3.) Hence, the present revision petition.