T N HOUSING BOARD Vs. P PARTHASARATHI
LAWS(SC)-1996-10-41
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on October 04,1996

TAMIL NADU HOUSING BOARD Appellant
VERSUS
P. PARTHASARATHI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel for both the parties.
(3.) These appeals arise from the orders of the National Consumer Disputes Redressal Commission, New Delhi in First Appeals Nos. 252 and 307 of 1993, dated 9/2/1995.;


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