R CONSTRUCTION Vs. SHAMSHAD AHMAD KHAN & ANR

JUDGEMENT

(1.) Cost has not been paid by the petitioner. Respondent is free to file the execution petition for recovery of cost which remained unpaid in the present proceedings. Arguments on the revision petition are heard.

(2.) The present revision petition has been filed by the petitioner against the order dated 07.09.2011 of the Madhya Pradesh State Commission ( in short, the State Commission) vide which their appeal no. 1133/2008 was dismissed.

(3.) The history of the case is that a consumer complaint had been filed by the respondents in the District Forum, which was disposed off by the District Forum vide order dated 27.03.2004, whereby it issued the following directions: