RAJASTHAN HOUSING BOARD Vs. SARLA INDRA JAIN

JUDGEMENT

(1.) This Revision Petition No.3900 of 2017 has been filed against the impugned order of Rajasthan State Consumer Disputes Redressal Commission, Jaipur ('State Commission') dtd. 7/9/2017. Vide this order, the State Commission dismissed First Appeal No.651/2016 and affirmed the District Consumer Disputes Redressal Forum, Jaipur-IV ('District Commission') order dtd. 30/3/2016 wherein the complaint was allowed.

(2.) As per report of the Registry, there is a delay of 2 days in filing the present Revision Petition. In view of the facts and circumstances of the case, the delay is condoned.

(3.) For Convenience, the parties in the matter are being referred to as mentioned in the Complaint before District Forum.