M/S. OMAXE LIMITED Vs. DIVYA KARUN

JUDGEMENT

(1.) This Revision Petition No.665 of 2020 seeks setting aside the impugned judgment and order dated 06.2.2020 of the State Consumer Disputes Redressal Commission, Jaipur, Rajasthan (State Commission hereafter) in Appeal No.625 of 2018. Vide this order, the State Commission, finding nothing wrong in the order dated 10.7.2018 of the District Forum, had dismissed the appeal. In turn, the District Consumer Disputes Redressal Forum, Jaipur (District Forum hereafter), after hearing the parties and on the basis of evidence, had partly accepted the Consumer Complaint No.230/2015 (Old Case No.41/2015) vide the following order:

(2.) This revision petition has been filed with I.A. No.4819 of 2020, an application seeking condonation of delay in filing of this revision petition. For the reasons put forth in the application, delay is condoned and this revision is taken on record.

(3.) Heard the learned counsel for the petitioners.