VINEY GUPTA Vs. ANSAL PROPERTIES AND INDUSTRIES LTD

JUDGEMENT

(1.) THIS is a review application filed by the respondent M/s. Ansal Properties & Industries Ltd. to review the order of this Commission, passed in Original Petition No. 401/2001 dated 27.9.2004

(2.) AS per Clause 15 of the Consumer Protection Regulations, 2005, "the Commission unless ordered otherwise, so dispose of the review application by circulation without oral arguments". In view of this Regulation, we go on to dispose of the application for review of our order dated 27.9.2004 based on material on record.