RAJASTHAN HOUSING BOARD Vs. BINDARAM

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 22/9/2017 of the State Consumer Disputes Redressal Commission, Rajasthan, Jaipur (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.127/2014 in which order of District Consumer Disputes Redressal Forum, Bhilwara (hereinafter referred to as District Forum) in Consumer Complaint (CC) no. 56/2013 was challenged, inter alia praying to allow the revision Petition and set aside the order passed by State Commission.

(2.) While the Revision Petitioner (hereinafter also referred to as OP) was Appellant and the Respondent (hereinafter also referred to as Complainant) was Respondent in the said FA/127/2014 before the State Commission, the Revision Petitioner was OP and Respondent was complainant before the District Forum in the CC/56/2013.

(3.) Notice was issued to the Respondent. Parties filed Written Arguments/Synopsis on 6/11/2020 (Respondent/complainant) and 27/10/2022 (Petitioner/OP) respectively.