EMAAR MGF LAND LIMITED Vs. AFTAB SINGH

JUDGEMENT

(1.) These review petitions have been filed seeking review of the judgment dated 13.02.2018 of this Court by which civil appeals were dismissed.

(2.) The Civil Appeal Nos. 23512-23513 of 2017 had been filed challenging the order dated 13.07.2017 passed by Larger Bench of the National Consumer Disputes Redressal Commission (hereinafter referred to as "NCDRC") holding consumer disputes to be non-arbitrable. Prayer was also made to set aside the subsequent order dated 28.08.2017 passed by Single Member of the NCDRC dismissing the application filed under Section 8 of the Arbitration and Conciliation Act, 1996 (hereinafter referred to as "1996 Act") by the appellant.

(3.) Looking to the nature of the issue raised in these review petitions, we have heard learned counsel for the parties on 27.11.2018 in the review petitions after issuing notice on 17.09.2018. Delay in filing of review petitions is condoned. Learned counsel for the parties have made elaborate submissions, which we proceed to consider in these review petitions.