- (1.)The present Revision Petitions (RPs) have been filed by the Petitioner against Respondents as detailed above, under sec. 58(1)(b) of Consumer Protection Act 2019, against the orders dtd. 9/11/2021 of the State Consumer Disputes Redressal Commission, Karnataka (hereinafter referred to as the 'State Commission'), in First Appeals (FAs) No. 738/2021 and 739/2021 in which orders dtd. 8/2/2021 of District Consumer Disputes Redressal Commission, Bangalore (hereinafter referred to as District Commission) in Consumer Complaints (CCs) no 572/2020 and 573/2020 were challenged, inter alia praying for (i) setting aside the orders dtd. 9/11/2021 of the State Commission passed in Appeal Nos. 738/2021 and 739/2021 (ii) setting aside the orders dtd. 8/2/2021 passed by the District Commission in Complaint Nos. 572/2020 and 573/2020.
(2.)While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent(s) (hereinafter also referred to as Complainants) were Respondents in the said FAs 738/2021 and 739/2021 before the State Commission, the Revision Petitioner was OP and Respondent(s) were Complainants before the District Commission in the CC Nos. 572/2020 and 573/2020.
(3.)Notice was issued to the Respondents on 29/12/2021. Parties filed Written Arguments/Synopsis on 2/6/2023 (Petitioner) and 6/6/2023 (Respondents/Complainants) respectively. The operation of orders passed by the Fora below were stayed vide this Commission's order dtd. 29/12/2021 subject to petitioner depositing the entire decretal amount with the District Forum.