U S ROOPS LTD Vs. RABIABIBI AMIRUDDIN PATHAN

JUDGEMENT

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

(2.) Respondents are present in response to our order issued earlier on 29.9.2003. Appeal was moved on behalf of appellant for admission.

(3.) The appellants are original O. P. and respondents original complainant. (For brevity's sake appellant is referred to as 'builders' and respondent as 'flat purchaser' ).