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Umesh Gupta v. Unitech Residential Resorts Ltd. & 2 Ors

Umesh Gupta v. Unitech Residential Resorts Ltd. & 2 Ors

(National Consumer Disputes Redressal Commission, New Delhi)

First Appeal No. 416/2015 | 17-08-2017

The learned counsel for the complainant/appellant in FA No.416 of 2015 has filed a copy of the settlement document duly signed by both the parties. The learned counsel requested that both the appeals be disposed of in terms of the said settlement. Since matter has been settled between the parties, both the appeals stand disposed of in terms of the settlement. The settlement document is taken on record. ...................... DR. B.C. GUPTA PRESIDING MEMBER ...................... DR. S.M. KANTIKAR -2- MEMBER

Advocate List
Bench
  • MR. DR. B.C. GUPTA, PRESIDING MEMBER
  • MR. S.M. KANTIKAR, MEMBER
Eq Citations
  • LQ/NCDRC/2017/1948
Head Note