National Consumer Disputes Redressal
Rajasthan Housing Board vs Kamal Chand Sharma on 7 April, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1874 OF 2015 (Against the Order dated 11/05/2015 in Appeal No. 427/2015 of the State Commission Rajasthan) 1. RAJASTHAN HOUSING BOARD THROUGH DY.HOUSING COMMISSIONER, CIRLE-III NEAR JAWAHAR CIRCLE, JLN MARG, JAIPUR RAJASTHAN ...........Petitioner(s) Versus 1. KAMAL CHAND SHARMA S/O SH.RUP NARAIN SHARMA, R/O ACCHARYON KA RASTA,. KISHAN POLE BAZAR, THROUGH MAHESH KUMAR ACHARYA, JAIPUR RAJASTHAN ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN, PRESIDENT HON'BLE MRS. M. SHREESHA, MEMBER For the Petitioner : Mr. Vivek Jain, Advocate For the Respondent : In person Dated : 07 Apr 2016 ORDER The Respondent/Complainant, who is present in person, states that Appeal, being Appeal No. 427 of 2015, preferred by the Petitioner/Housing Board, has since been dismissed by the State Commission. Since the present Revision Petition has been filed against the order passed by the State Commission, declining to grant interim stay of the order passed by the District Forum, and Housing Board's Appeal itself having been dismissed, this Revision Petition is rendered infructuous and is dismissed accordingly.
Since the notice had been issued to the Respondent and he appears in person, we direct the Housing Board to directly pay to the Respondent costs of ₹2500/- for making him defend the present proceedings. The said costs shall be paid within four weeks from today along with the travel and allied expenses of ₹8000/-, as it is stated by the Respondent that he has not received the said amount, which was directed to be paid vide order dated 27.07.2015.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER