FAIR AIR ENGINEERS PRIVATE LIMITED Vs. N K MODI
LAWS(SC)-1996-8-106
SUPREME COURT OF INDIA (FROM: DELHI)
Decided on August 20,1996

FAIR AIR ENGINEERS PRIVATE LIMITED Appellant
VERSUS
N.K.MODI Respondents

JUDGEMENT

- (1.) - Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the order dated November 13, 1992 of the National Consumer Disputes Redressal Commission. New Delhi (the "Commission", for short) passed in First Appeal No. 62/1991.;


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