KURUKSHETRA EXPRESS PVT. LTD. Vs. RAJ KUMAR

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 02.07.2919 of The State Consumer Disputes Redressal Commission, Haryana, hereinafter referred to as the 'State Commission'.

(2.) The dispute relates to loss and injury caused to the Complainant due to alleged deficient services of the Petitioner Co.

(3.) We heard the learned Counsel for the Petitioner Co., and perused the entire material on record including inter alia specifically the application for condonation of delay, the Order dated 09.03.2018 of the District Forum, the Order dated 02.07.2019 of the State Commission and the Memorandum of Petition.