IMPERIA STRUCTURE LTD. Vs. BRIG. HARIT PANT

JUDGEMENT

(1.) This appeal arises out of the judgment and order dtd. 11/10/2021 passed by the National Consumer Disputes Redressal Commission, New Delhi ("the National Commission" for short) in Consumer Case No.1043 of 2018.

(2.) The National Commission in paragraph 10 of its judgment relied upon the decision of this Court in Imperia Structures Ltd. v. Anil Patni and Another, (2020) 10 SCC 783. Paragraph 25 of the decision in Imperia Structures Ltd. (supra) was as under:

(3.) Since the National Commission has followed the decision of this Court in Imperia Structures Ltd. (supra), we see no reason to entertain this appeal.