VISHAL INFRASTRUCTURE MEGA TOENSHIP Vs. DILIP C NANDANKAR

JUDGEMENT

(1.) This revision petition has been filed by the petitioner M/s. Vishal Infrastructure Mega Township against the order dated 25.10.2016 of the State Consumer Disputes Redressal Commission, Maharashtra, (in short 'the State Commission') passed in First appeal No.A/14/239.

(2.) Brief facts of the case relevant for deciding the present revision petition are that the respondent/complainant filed a complaint against the petitioner/opposite party before the District Consumer Disputes Redressal Forum, Nagpur, (in short 'the District Forum'). The District Forum vide its order dated 18.12.2013 proceeded ex-parte against the opposite party/petitioner. The petitioner preferred an appeal before the State Commission, which was dismissed vide order dated 25.10.2016.

(3.) Hence the present revision petition.