DWARKADHIS PROJECTS PVT. LTD. Vs. J. S. YADAV

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 03.07.2015 of The State Consumer Disputes Redressal Commission, Haryana, hereinafter referred to as the 'State Commission', in F.A. No. 433 of 2015 arising out of the Order dated 13.03.2015 in C.C. No. 529 of 2011 passed by The District Consumer Disputes Redressal Forum, Rewari, hereinafter referred to as the 'District Forum'.

(2.) Heard arguments from learned Counsel for the Builder Co. and the learned Counsel for the Complainant on 19.10.2020.

(3.) The rival contentions have been succinctly articulated by the District Forum in paras 1 and 2 of its Order of 13.03.2015: