RAMAVTAR AGARWAL Vs. KAMLESH VASHISHTHA

JUDGEMENT

(1.) THIS application under Section 27 of the C.P. Act, 1986 has been filed by the petitioner with a prayer that the respondents have not made compliance of the order dated 14.3.2005 passed by the National Commission in Appeal No: 837/2003.

(2.) THE operative portion of the order passed by the National Commission is as follows:

(3.) THE case of the applicant is that since the above amount was to be paid by the respondents within two months from 4.3.05 and since it was paid on 14.7.2005, therefore, compliance was not made by the respondents. Hence appropriate order be passed against the respondents.