HARDEV KUMAR SEHGAL Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Is a Compensation Application under Sec.12b of the Monopolies and Restrictive Trade Practices Act, 1969 (the Act for brief) seeking compensation for loss and damage suffered by Shri Hardev Kumar Sehgal, as a consequence of certain unfair trade practices indulged in by the Ghaziabad Development Authority (GDA ). During the pendency of the proceedings, Shri Hardev Kumar Sehgal passed away and by an order dated 16th October 1996, the following legal heirs have been substituted in his place: 1. Ms. Anju Sehgal, w/o Late Shri Hardev Kumar Sehgal.

(2.) Shri Ajay Sehgal, s/o Late Shri Hardev Kumar Sehgal.

(3.) Atul Sehgal, s/o Late Shri Hardev Kumar Sehgal.2. In this narrative, therefore, the three legal heirs named above will be referred to as applicants collectively and the GDA as the respondent.3. Shri Hardev Kumar Sehgal, in his compensation application, preferred in the Commission on 23rd May, 1994, made the following averments: