PUNAM DAHIYA Vs. PARKER ESTATES DEVELOPERS PVT. LTD.

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Learned counsel submits that initially he had preferred "(Execution) Revision Petition", but, on "oral advice" by the Registry of this Commission, has changed it to "Appeal (Execution)". Learned counsel further submits that he cannot specify the Section(s) of the Act 1986 under which this matter has been filed before this Commission.

(3.) A miscellaneous application, MA No. 01 of 2018, has been placed on the case-file, being an application "for re-opening the Execution petition and for issuing further directions".