GOPINATH NAGAR Vs. NANDAN

JUDGEMENT

(1.) This revision petition has been filed by the petitioner/Complainant against the order dated 28.07.2011 passed by the Maharashtra State Consumer Disputes Redressal Commission, Mumbai, (in short, 'the State Commission') in Appeal No. A/11/574 Gopinath Nagar Vs. M/s. Nandan Builders & Ors. by which, appeal filed by the complainant was dismissed at admission stage.

(2.) Brief facts of the case are that complainant/petitioner filed complaint before District Forum and prayed for direction to the OP/respondent to execute Deed of Convenience in favour of the Complainant no.1/Society and further direction to OPs to complete the incomplete work and further prayed for compensation along with interest. Learned District Forum partly allowed the complaint and directed OP to execute Conveyance Deed, but did not grant other reliefs against which, appeal filed by the complainant/petitioner was not admitted against which, this revision petition has been filed along with application for condonation of delay.

(3.) Heard learned Counsel for the petitioner at admission stage and perused record.