NAGARWALA CONSTRUCTIONS Vs. SUNITA ASHOK VERMA

JUDGEMENT

(1.) Heard Shri Shantanu Khedkar, the learned counsel for petitioners and Shri V.M. Aurangabadkar, the learned counsel for respondent.

(2.) Rule. Rule made returnable forthwith with consent.

(3.) The petitioner is assailing the judgment and order dated 17.7.2014 rendered by the National Consumer Disputes Redressal Commission ("National Commission") in Revision Petition 2669 of 2014 and 2670 of 2014 confirming the judgment and order dated 14.3.2014 rendered by the Maharashtra State Consumer Disputes Redressal Commission ("State Commission").