RAJINDER SINGH BISHT Vs. BARNALA BUILDERS

JUDGEMENT

(1.) This Revision Petition under Sec. 21(b) of the Consumer Protection Act, 1986 (in short, "the Act") challenges order dtd. 17/11/2016 of the Punjab State Consumer Dispute Redressal Commission, Chandigarh (in short, the "State Commission") allowing Appeal No. 293 of 2016 against the order dtd. 25/2/2016 of the District Consumer Disputes Redressal Forum, SAS Nagar, Mohali (in short, "District Forum") in Complaint Case No. 97 of 2015.

(2.) This order will also dispose Revision Petition No. 462 of 2017 which challenges order of the State Commission in Appeal no. 294 of 2016 dtd. 17/11/2016 which pertains to the same set of facts and agitates identical grievances. For the sake of convenience, RP 461 of 2017 is taken as the lead case from which the facts are considered.

(3.) We have heard the learned counsel for the parties and given careful consideration to the material placed on record and the arguments urged before us.