BIHAR STATE HOUSING BOARD Vs. VIJAY KUMAR SINHA

JUDGEMENT

(1.) Aggrieved by the concurrent findings and Orders passed by the District Consumer Disputes Redressal Forum, District Forum (for short, the District Forum) and the State Consumer Disputes Redressal Commission, Patna (for short, the State Commission), the Petitioner/ Opposite Party - Bihar State Housing Board filed Revision Petition No. 4484 of 2014 under Sec. 21 of the Consumer Protection Act, 1986 (for short, the Act) against Vijay Kumar Sinha (hereinafter referred to as the Respondent/ Complainant). The Complaint filed by the Complainant being Consumer Complaint No. 16 of 2001 before the District Forum was partly allowed. The relevant portion of the Order dtd. 21/2/2004 is reproduced as under:-

(2.) The Appeal filed by the Petitioner against the Order of the District Forum was dismissed by the State Commission vide Order dtd. 21/2/2014.

(3.) As the District Forum and the State Commission have comprehensively addressed the facts of the case, which led to filing of the Complaint and passing of the Orders, I find it unnecessary to reiterate the same.