PARSVNATH DEVELOPERS LIMITED Vs. RAJ GUJRIA

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 19/9/2012 of the State Commission in appeal no. 552 of 2012 arising out of the Order dtd. 23/2/2012 of the District Commission in complaint no. 492 of 2011.

(2.) We have heard the learned counsel for the two sides and have perused the record, including inter alia the Order dtd. 23/2/2012 of the District Commission, the Order dtd. 19/9/2012 of the State Commission and the petition.

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