National Consumer Disputes Redressal
Raj Kumar Phogat & Anr. vs M/S. Imperia Structure Ltd. on 18 December, 2018
Author: R.K. Agrawal
Bench: R.K. Agrawal
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI EXECUTION APPLICATION NO. 203 OF 2018 IN CC/1610/2017 1. RAJ KUMAR PHOGAT & ANR. ...........Appellants(s) Versus 1. M/S. IMPERIA STRUCTURE LTD. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE R.K. AGRAWAL,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Appellant : Mr. Sushil Kaushik, Advocate. For the Respondent : Mr. Sukumar Pattajoshi, Sr. Advocate, Mr. Harsh Vardhan, Advocate, Ms. Neha Gupta, Advocate & Mr. Simranjeet Singh, Advocate.
Dated : 18 Dec 2018 ORDER Learned Counsel for the Respondent herein states that the matter has been amicably settled between the parties and possession of an alternate flat as agreed in the settlement has been given. EAs are disposed of accordingly.
......................J R.K. AGRAWAL PRESIDENT ...................... M. SHREESHA MEMBER