RAKESH GOYAL Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This revision petition challenges the order dated 23.05.2008 of the Delhi State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in First Appeals no. 734 and 705 of 2005 filed by both the respondents and petitioner respectively. By this order, the State Commission disposed of both the appeals with the following directions:

(2.) It may be noticed that these appeals were filed against the order dated 08.08.2005 of the District Consumer Disputes Redressal Forum II, New Delhi (in short, 'the District Forum') in complaint case no. 493 of 2004, filed by the petitioner in which the District Forum had ordered as under:

(3.) We have heard Mr. Mahendra Singh Adil, Authorised Representative of the petitioner/complainant and Mrs. Girija Wadhwa, learned counsel for the respondents/opposite parties (OPs)/DDA.