CONSUMERS WELFARE ASSOCIATION Vs. FALSE CONSTRUCTIONS

JUDGEMENT

(1.) This revision petition has been filed by the Consumer Welfare Association & Ors., petitioners against the order dated 03.03.2016 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in First Appeal No.A/15/904.

(2.) Brief facts relevant for the disposal of this revision petition are that the State Commission vide its order dated 27.02.2013 in First Appeal No.FA/12/922 passed the following orders:-

(3.) Based on this orde,r an execution application was filed before the Consumer Disputes Redressal Forum, Dist. Mumbai, (in short 'the District Forum') and the District Forum vide its order dated 30.04.2015 dismissed the execution application on the ground that the opposite party had already deposited the awarded amount within 60 days the time limit granted by the State Commission.