- (1.) Leave granted.
(2.) Learned counsel for both the sides agree that the appeal may be disposed of at this stage.
(3.) This appeal is directed against the impugned order dated 29th May, 2012 passed by the National Consumers Disputes Redressal Commission, New Delhi (for short 'the National Commission')in First Appeal No.42 of 2012, whereby the appeal filed by the appellant-Kanpur Development Authority (hereinafter referred to as 'Authority') against the order of the State Consumer Disputes Redressal Commission, Uttar Pradesh, Lucknow (hereinafter referred to as the 'State Commission')dated 14th October, 2011 was dismissed.;