ABHIMANYU KAPUR Vs. JAYPEE INFRATECH LIMITED

JUDGEMENT

(1.) Learned proxy counsel appearing on behalf of the main counsel for the appellants states that the main counsel is busy in the marriage.

(2.) Respondent No.1 has come from Canada. On previous date the learned counsel appearing on behalf of the appellants consented for this date and last opportunity was granted to pay the cost and argue the matter. Accordingly, the learned counsel for the respondents has been heard.

(3.) This appeal has been filed by the appellants against the order dated 06.11.2017 passed by the Punjab State Consumer Disputes Redressal Commission, Chandigarh (hereinafter referred to as "the State Commission") in Misc. Applications No.1171 & 1172 of 2017 in consumer complaint No.176 of 2017.