M.P. HOUSING BOARD Vs. DURU LALWANI

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 8/3/2013 of the State Commission in appeal no. 2216 of 2012 arising out of the Order dtd. 9/10/2012 of the District Commission in complaint no. 468 of 2008.

(2.) Mr. Arjun Garg, learned advocate appears on behalf of the petitioner housing board and requests for an adjournment in order to file his'vakalatnama'. We note that earlier, on 29/7/2021, also, that is to say more than 08 months back, adjournment had been sought by him on the same ground that he wished to file'vakalatnama'. The respondent complainant present in person along with her learned counsel submits that this is the 5th or 6th time she is coming personally from the State of Madhya Pradesh to Delhi for this case. Time and again adjournments have been sought on behalf of the housing board on one ground or the other. The cause relates to 2006. She has favourable Orders from both the fora below. The petition filed by the housing board is lingering on since 2013. She requests that the matter may be decided one way or the other.

(3.) We have perused the record including inter alia the Order dtd. 9/10/2012 of the District Commission, the impugned Order dtd. 8/3/2013 of the State Commission and the petition. We have also gone through the proceedings before this Commission from 8/7/2013 onwards when the petition was first listed before the bench.