DARA ESTATES PVT. LTD. Vs. HIMANSHU SHARMA

JUDGEMENT

(1.) The present appeal has been filed against the order dated 13.7.2017 of the State Commission in CC/965/2016.

(2.) s At the time of argument on the appeal, learned counsel for the appellant confined his challenged to the impugned order on the rate of interest which is 15% p.a. on the amount to be refunded. These submissions are recorded by this Commission in its order dated 16.5.2018. It is reproduced as under: -

(3.) After issuing the notice, we have heard the arguments of the learned counsel for the parties only on this limited challenge.