Asok Kumar Ganguly, J. - (1.) Leave granted.
(2.) These two appeals, one at the instance of the builder and the other at the instance of the Corporation Bank, have been filed impugning the Order of National Consumer Disputes Redressal Commission (hereinafter, the said Commission).
(3.) In the case of the builder, the said Commission has not given any reason and dismissed the revision petition by passing a cryptic order dated 31.8.2007 which reads as under: "Heard. In view of the concurrent findings of the State Commission, we do not find any force in this revision petition. The revision Petition is dismissed.";