SUDHA GUPTA Vs. DLF LIMITED

JUDGEMENT

(1.) Appellant Sudha Gupta, who appears in-person in the present appeal under Section 53T of the Competition Act, 2002 read with Section 55 of the repealed Monopolies and Restrictive Trade Practices Act, 1969 impugns order dated 8th March, 2013 passed by the Competition Appellate Tribunal ("Appellate Tribunal" for short) in Unfair Trade Practices Enquiry No. 117 of 1996.

(2.) M/s DLF Universal Ltd., sometimes also described as M/s DLF Ltd., is the first respondent and has contested the appeal. Kamlesh Bali and Manish Bali who were 2nd and 3rd respondents before the Appellate Tribunal and in this appeal as originally filed, were later deleted from the array of parties on an application filed by the appellant which was allowed vide the order in chamber on 8th March, 2016.

(3.) By the impugned order dated 8th March, 2013, the Appellate Tribunal has directed the first respondent to refund Rs. 3,34,69 5/- (Rupees three lakhs thirty-four thousand six hundred ninety-five) along with interest @ 9% per annum, inter alia, accepting the plea of the first respondent that they were entitled to forfeit Rs. 1,55,105/-(Rupees one lakh fifty- five thousand one hundred five) from Rs. 4,89,800/- (Rupees four lakhs eighty-nine thousand eight hundred) paid by the appellant towards the price of the plot.