ANJIKAR BUILDERS AND DEVELOPERS Vs. PADMAKAR TUKARAM GAJAPURE

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of admission itself on the perusal of material made available in the appeal paper book and on hearing of learned Counsels for both the parties.

(2.) At the outset, we wish to clarify that we are not considering the merits or de-merits of the matter herein, since we are disposing of this appeal purely on law point.

(3.) The appellant is the original O. P. and the respondent is the complainant. The O. P. /the appellant has taken exception to the order dated 6th August, 2001 passed by the District Forum, Nagpur.