NAMRATA CHAWLA Vs. RAJ SUDHA TOWER PVT LTD

JUDGEMENT

(1.) The Applicant/complainant Ms. Namrata Chawla, through her legal Guardian Shri M. L. Chawla, has filed an application under the provisions (without citation of specific sections/regulations) of the Monopolies and Restrictive Trade Practices Act, 1969 [hereinafter referred to as the Act] asking for recall and review of the order dated 17th May, 2001 whereby the Commission has directed the respondent to pay a sum of Rs.82,050.94 to the applicant/complainant in four instalments. To be precise and exact, the order reads as under : "the learned Counsel for the respondent has offered a proposal for compromise. The amount which is agreed to be payable to the applicant/complainant by the respondent is Rs.82,050.94. It is, however, stated on behalf of the respondent that the amount may be permitted to be paid by eight monthly instalments. In the facts and circumstances of the present case, the amount shall be paid to the applicant by four instalments of Rs.20,510/- each. The post-dated cheques for the amounts dated 5.6.2001, 6.7.2001, 6.8.2001 and 6.9.2001 respectively shall be made in the name of the applicant and handed over to her within two weeks from today. The present compensation application is disposed of. In view of above, R. T. P. E. No.63/89 and U. P. T. E. No.44/89 are also disposed of. "

(2.) The above order was passed in application/complaint in C. A. No.22/93; R. T. P. E. No.63/89 and U. T. P. E. No.44/89.

(3.) In order to appreciate the facts in right perspective (not stated in the order), it is necessary to state them in brief :