RAJASWA KARMCHARI GRIH Vs. PRAKASH CHAND GANGWAL

JUDGEMENT

(1.) IN R.P. No. 2339 of 2008 Rajaswa Karmchari Grih Nirman Cooperative Society Ltd. Vs. Mr. Prakash Chand Gangwal, arguments were heard on 2.5.2013 by our Bench. Judgement was dictated by Hon'ble Presiding Member and sent for approval to Hon'ble Dr. B.C. Gupta, Member.

(2.) HON 'ble Dr. B.C. Gupta sent descending judgment. As Members of the Bench differ in their opinion, the matter may be placed before Hon'ble President, NCDRC under Section 20(i)(iii) of the C.P. Act for appropriate directions.