R.V.PRASANNAKUMAAR Vs. MANTRI CASTLES PVT. LTD.

JUDGEMENT

(1.) This Commission has passed the following order in CC No.913 of 2016 on 08.06.2018:- "30. Based on the above discussion, the complaint is partly allowed in the following manner:

(2.) The opposite parties filed a review application No.198 of 2018 against the order dated 08.06.2018 and both the parties were heard on the review application. The review has been disposed of by this Commission vide its order dated 27.11.2018 wherein the following changes were allowed:-

(3.) Meanwhile, before the review order could be passed, the complainants filed EA No.212 of 2018. After the order of review, the complainants filed the revised Execution Application No.281 of 2018. It was alleged that the opposite parties have not complied with the order dated 08.06.2018.