ANSAL HOUSING LIMITED Vs. VIKAS JAIN.

JUDGEMENT

(1.) This is second round before this Court. The petitioner has assailed order dtd. 3/10/2025 of the National Consumer Disputes Redressal Commission. Learned counsel for respondents appearing on advance intimation accepts notice and in all fairness, submits that the impugned order is not sustainable.

(2.) It appears that vide order dtd. 7/1/2025, the NCDRC in appeal modified the order dtd. 5/7/2024 passed by the SCDRC, after which the present respondent filed a modification application on 10/2/2025, which was allowed vide order dtd. 25/2/2025 by the NCDRC, thereby modifying the order dtd. 7/1/2025. The said order dtd. 25/2/2025 was challenged by the present petitioner before this Court, broadly on the ground that the said modification was carried out by the NCDRC without hearing the present petitioner. By way of order dtd. 31/7/2025, the predecessor bench disposed of the CM(M) 1340/2025, thereby requesting the NCDRC to consider the modification application afresh.

(3.) In the above circumstances, both sides appeared before the NCDRC and the present petitioner also filed a reply to the modification application, which culminated into the order impugned in the present case.