VIRGO BUILDERS PRIVATE LIMITED Vs. DR. NEERAJ RAWAT

JUDGEMENT

(1.) This Petition has been filed under Sec. 21 (b) of The Consumer Protection Act, 1986 (the 'Act 1986') in challenge to the Order dtd. 25/7/2019 of The State Consumer Disputes Redressal Commission, Rajasthan (the 'State Commission') in Appeal No. 490 of 2019 arising out of the Order dtd. 30/4/2019 of The District Consumer Disputes Redressal Commission, Jaipur-III (the 'District Commission') in Consumer Complaint No. 131 of 2016.

(2.) Learned counsel for the Petitioner builder co. is present in physical hearing. Heard the learned counsel on admission. Perused the entire material on record, including inter alia the Order dtd. 30/4/2019 of the District Commission, the impugned Order dtd. 25/7/2019 of the State Commission and the Petition.

(3.) The dispute relates to confiscation of the earnest money paid by the Complainant (the Respondent No. 1 herein) to the builder co. (the Petitioner herein).