ANSAL PROPERTIES & INFRASTRUCTURE LTD Vs. SUSHMA JAIN

JUDGEMENT

(1.) This revision has been filed under section 21(b) of the Act 1986 in challenge to the Order dated 16.04.2013 of the State Commission in appeal no. 89 of 2013 arising out of the Order dated 21.12.2012 of the District Commission in complaint no. 617 of 2011.

(2.) Heard the learned counsel for the two sides. Perused the material on record, including inter alia the Order dated 21.12.2012 of the District Commission, the impugned Order dated 16.04.2013 of the State Commission and the petition.

(3.) The matter relates to a builder-buyer dispute.