OMWAY BUILDESTATE PVT. LTD. Vs. VINEET YADAV

JUDGEMENT

(1.) The present Appeal has been filed by the Appellant against the order dtd. 15/3/2018 of the State Consumer Disputes Redressal Commission, Jaipur, Rajasthan (for short "the State Commission") in Complaint No.130 of 2015 whereby the Complaint of the Respondent herein was allowed and following directions were issued:

(2.) The Opposite Party has filed the present Appeal against the impugned order challenging it on various counts. On 28/8/2018 when this Appeal was heard, notice was issued on the limited issue. Following is the order of this Commission:

(3.) This order is final order since it was not challenged by the Appellant and therefore, this Commission right now has to confine its findings only on the issue of rate of interest.