M M SHAH CONSULTANTS LTD Vs. RAVIKUMAR BUDHARAJA

JUDGEMENT

(1.) THIS revision petition challenges the order dated 22nd November 2010 of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai (in short, "the State Commission"). By this order, the State Commission dismissed the appeal of the petitioners by observing, inter alia as under:

(2.) I have heard Mr. Aditya Narain, learned counsel for the petitioners.

(3.) THE revision petition is, therefore, dismissed in limine, with no order as to cost.