DELHI DEVELOPMENT AUTHORITY VIKAS SADAN INA NEW DELHI Vs. SHIVALKIKA CO OPERATIVE GROUP HOUSING SOCIETY LTD THROUGH ITS SECRETARY

JUDGEMENT

(1.) Petitioner which was the Opposite Party before the District Forum has filed this Revision Petition against the order and judgment dated 20.07.07 passed by the State Consumer Disputes Redressal Commission, Delhi (in short, 'the State Commission') in appeal No.A-91/03 whereby the State Commission reversing the order of the District Forum has allowed the complaint and directed the Petitioner to pay interest @ 12% p.a. from the date of deposit instead of from the date of creation of demand by the Respondent in terms of the order passed by the Delhi High Court in Federation of Co-operative Group Housing Society & Ors. Vs. Union of India & Ors. (CW No.4184/1992 decided on 31.03.93)- 1993 (26) DRJ 156