RKM HOUSING LTD. AND ORS. Vs. MANISH BHALLA

JUDGEMENT

(1.) Heard learned counsels for both sides. Perused the material on record.

(2.) The dispute in consumer complaint no. 139 of 2014 was related to execution of sale -deed and delivery of possession of the subject plot.

(3.) The State Commission had disposed of the said consumer complaint vide its Order dtd. 18/4/2016: