RAJ SINGH Vs. KHATRI FEEDS (P) LTD

JUDGEMENT

(1.) The present Revision Petition has been filed by the Complainant against the order dated 27.04.2016, passed by the Haryana State Consumer Disputes Redressal Commission at Panchkula (hereinafter referred to as the State Commission), whereby the State Commission has allowed the Appeal, preferred by the Respondent herein (Opposite Party in the Complaint), and has dismissed the Complaint, filed by the Petitioner herein, by setting aside the order dated 06.01.2015, passed by the District Consumer Disputes Redressal Forum, Sonepat (hereinafter referred to as the District Forum).

(2.) The ground on which the State Commission has allowed the Appeal, preferred by the Respondent/Opposite Party, has been mentioned in para-5 of the impugned order, which for ready reference is reproduced below:

(3.) It may be mentioned here that vide order dated 03.04.2018 service on the Respondent has been held to be sufficient. Nobody has appeared on behalf of the Respondent.