RAJASTHAN HOUSING BOARD & ORS Vs. JINENDRA MAHESHWARI

JUDGEMENT

(1.) MR . K.L. Janjani, Adv. for Rajasthan Housing Board, has circulated an application for adjournment in above noted petitions, stating that main arguing counsel for Rajasthan Housing Board shall be out of station during vacation and as such matter may be adjourned.

(2.) THESE cross revision have been filed by the Complainant -Jitendra Maheshwari as well as Opposite Party, i.e, Rajasthan Housing Board challenging the impugned order dated 01.04.2011 passed by State Consumer Disputes Redressal Commission, Rajasthan (for short, 'State Commission).

(3.) BOTH parties in their revisions have taken the main plea, that while passing the impugned order, State Commission has not examined material adduced before it and passed a very cryptic order while upholding the order of District Forum in one line.