- (1.) Leave granted.
(2.) Heard Ms. Shobha, learned counsel for the appellant and Mr. R.K. Gupta, learned counsel for the respondent-Company.
(3.) In this appeal, by special leave, the order dated 28th March, 2012, passed by the National Consumer disputes Redressal Commission, New Delhi, in Revision Petition No.4285 of 2007, is called in question.;