GHAZIABAD DEVELOPMENT AUTHORITY Vs. ANIL KUMAR TYAGI

JUDGEMENT

(1.) ALL the four appeals having arisen out of one and the same judgment dated 8.2.1999 of the District Consumer Forum, Ghaziabad are taken up together for disposal.

(2.) HEARD Mr. V.S. Bisaria, learned Counsel for the appellant. None is present on behalf of the respondents despite the cause -list of date having been shown on Internet.

(3.) SINCE all these appeals are eleven years old appeals, we deem it appropriate to decide them on merit.