GODREJ PROPERTIES & INVESTMENT LTD. Vs. SAM BATLIVALA

JUDGEMENT

(1.) The present Revision Petition ( RP) has been filed by the Petitioner against the Respondents, as detailed above, under Sec. 21of the Consumer Protection Act, 1986 against the Order dtd. 30/9/2016 of the State Consumer Disputes Redressal Commission Maharashtra ( hereinafter referred to as 'the State Commission') in First Appeal ( FA) No.A/00/1697 in which order dtd. 22/3/2000 of District Consumer Disputes Redressal Forum South Mumbai ( hereinafter referred to as District Forum ) in Consumer Complaint (CC) No. 1143 of 1997 was challenged, inter alia praying for setting aside the order dtd. 30/9/2016 of the State Commission.

(2.) Petitioner has challenged the said order dtd. 30/9/2016 of the State Commission inter alia on the following grounds :

(3.) Heard counsel for both sides.