GHAZIABAD DEVELOPMENT AUTHORITY Vs. AJAY KUMAR MITTAL

JUDGEMENT

(1.) THE instant appeal has been filed by G.D.A. against the judgment and order dated 9.10.2002 passed by District Consumer Forum, Ghaziabad in Complaint Case No. 135/2001.

(2.) WE have heard Mr. Arvind Kumar, learned Counsel for appellant and Mr. R.P. Srivastava, learned Counsel for respondentand examined the entire record.

(3.) BESIDES the exchange of counter affidavit and rejoinder affidavit during the course of argument an application dated 5.12.2005 by respondent was filed supported with an affidavit along with documents which was ordered to be kept on record.