EMAAR MGF LAND LTD Vs. NARGIS GURDIAL SINGH

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 3/12/2018 of the State Commission in complaint no. 801 of 2017.

(2.) Heard the learned counsel for the Appellant (the 'builder co.') and the learned counsel for the Respondent (the 'complainant'). Also perused the record, including inter alia the State Commission's impugned Order dtd. 3/12/2018 and the memorandum of appeal.

(3.) The matter pertains to a builder-buyer dispute.