JALANDHAR IMPROVEMENT TRUST Vs. ARCHIT GUPTA

JUDGEMENT

(1.) The matter relates to 2 f. a. s filed apropos the Order dated 07.03.2017 of the State Commission.

(2.) The State Commission vide its Order dated 07.03.2017 had allowed the complaint:

(3.) F.A. no. 996 of 2017 has been filed by the Jalandhar Improvement Trust (improvement trust) for setting-aside the Order dated 07.03.2017 of the State Commission.