AMIT SRIVASTAVA Vs. NEELAM SABHARWAL

JUDGEMENT

(1.) This appeal under Sec. 19 of The Consumer Protection Act, 1986 is in challenge to the Order dtd. 29/11/2019 of the State Commission in complaint no. 676 of 2015.

(2.) Mr. Ranjan Kumar, learned counsel appears for the appellant (the 'opposite party no. 2' before the State Commission).

(3.) We have heard the learned counsel present and have perused the record.