ROHAN DEVELOPERS Vs. CHANDRAKANT GANDHI

JUDGEMENT

(1.) THIS revision is directed against the order of the Maharashtra State Consumer Disputes Redressal Commission, Mumbai dated 15.12.2014 in CC/13/221. Relevant portion of the order is reproduced as under: -

(2.) LEARNED counsel for the petitioners is aggrieved of dismissal of his plea regarding limitation.

(3.) THE impugned order is in the nature of interim order and the complaint is yet to be decided. Therefore, we are not willing to entertain the revision petition. Revision petition is, therefore, dismissed. However, it is made clear that the State Commission after considering the evidence of the parties shall re -decide the issue of limitation in the context of the evidence produced.