ARIJIT MAZUMDAR Vs. EXOTICA DEVELOPERS

JUDGEMENT

(1.) LEARNED counsel for the petitioners present. Arguments heard.

(2.) THE gas connection be not disconnected till 20.2.2015.

(3.) THE State Commission is directed to decide the case before 20.2.2015 after serving the opposite parties as well. If there is delay in deciding the matter, the stay will continue till the application for interim relief is disposed of. The State Commission will be at liberty to decide the application for stay, on its merits, independently without being influenced by this order.