M/S SAROJ SALES ORGANIZATION Vs. DOLLY BHARUCHA

JUDGEMENT

(1.) This revision petition has been filed by the petitioner M/s. Saroj Sales Organisation & Anr., against the order dated 13.06.2018 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in Appeal No.A/15/490.

(2.) Brief facts relevant for disposal of the present revision petition are that the respondents/complainants purchased two flats and filed a consumer complaint bearing No. CCRF/MSD 94-2009 before the Consumer Complaints Redressal Forum, Mumbai, (in short 'the District Forum') for parking space. The District Forum vide its order dated 03.01.2015 allowed the complaint and passed the following orders:-

(3.) Aggrieved with the order of the District Forum, opposite parties/petitioners herein preferred appeal bearing Appeal No.490 of 2015 before the State Commission. The State Commission vide its order dated 13.06.2018 disposed of the appeal with the following directions:-