ACRON DEVELOPERS PVT LTD Vs. RAJESH MALHOTRA

JUDGEMENT

(1.) This revision petition has been filed by the petitioners against the impugned order dated 4.5.2012 passed by the learned Goa State Consumer Disputes Redressal Commission, Panaji (in short, 'the State Commission') in Complaint No.10/2010 Shri Rajesh Malhotra & Ors. Vs. Acron Developers Pvt. Ltd. & Ors. by which application filed by the complainant was allowed and OP NO. 3-petitioner was directed to appear in witness box for cross-examination.

(2.) Heard the learned Counsel for the parties and perused record.

(3.) Learned Counsel for the petitioner submitted that by the impugned order, learned State Commission has directed the petitioner to appear in the witness box for oral cross-examination whereas in the same complaint vide order dated 31.8.2012 while allowing application for cross-examination of the complainants, learned State Commission directed that said cross-examination shall take place by way of submission of questionnaires by the opposite party to be answered on affidavit by the said complainants and thus State Commission has used double standard while allowing application for cross-examination, hence, impugned order may be set aside. On the other hand, learned Counsel for the OP submitted that order passed by the State Commission is in accordance with law and order dated 31.8.2012 has been passed looking to the age of complainants and as such, no double standards have been used by the State Commission, hence, petition may be dismissed.