EMAAR MGF LAND LTD Vs. AMOLAK SINGH SANDHU

JUDGEMENT

(1.) Heard learned counsel for both sides, and perused the entire material on record.

(2.) F.A. no. 402 of 2017 was decided by this Commission vide its reasoned judgment dated 26.07.2018.

(3.) We note that the instant first appeal, F.A. no. 1079 of 2017, is similar to the F.A. no. 402 of 2017 decided by this Commission vide its Order dated 26.07.2018.