PARSVNATH DEVELOPERS LTD Vs. NARENDER KUMAR DHAMEJA

JUDGEMENT

(1.) The impugned order was passed by the State Commission on 13.10.2017. On 24.05.2018, a joint application was submitted before the State Commission which, to the extent it is relevant, reads as under:

(2.) According to the learned counsel for the parties, no order was passed by the State Commission on the aforesaid application though it had been filed on 24.05.2018 itself.

(3.) The parties entered into another settlement on the very next day i.e. 25.05.2018. The said settlement, to the extent it is relevant, reads as under: