UNION OF INDIA Vs. BIPINBHAI SANTOSHBHAI JAIN

JUDGEMENT

(1.) The present Revision Petition, under Section 21(b) of the Consumer Protection Act, 1986 (for short "the Act") has been filed by Union of India against the order dated 09.07.2015 of the Gujarat State Consumer Disputes Redressal Commission, Ahmedabad (for short "the State Commission") whereby the Appeal No.306 of 2012 filed by the Complainants against the order dated 14.02.2012 of the District Consumer Disputes Redressal Forum, Mehsana (for short "the District Forum") was allowed and following directions were issued:

(2.) Notice of the Revision Petition was served upon the Respondents but none of them attended the proceedings despite adjourning the cases on number of occasions.

(3.) Arguments on behalf of Petitioner are heard. File perused.