DELHI DEVELOPMENT AUTHORITY Vs. SHRI SURINDER SINGH,

JUDGEMENT

(1.) THIS Revision Petition challenges the order passed by State Consumer Dispute Redressal Commission, Delhi (in short "State Commission ") in an appeal FA No. 196 of 2011 on 10/07/2012 dismissed the appeal on the ground of deficiency in service by the petitioner.

(2.) BRIEF FACTS in this case:

(3.) AGGRIEVED by the order of State Commission this Revision Petition was filed in this commission. We heard the both counsels who argued vehemently and perused the entire documents and evidence on record.