JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is preferred against the order dated 21st
September, 2006 passed by the National Consumer Disputes
Redressal Commission, New Delhi (hereinafter referred to as
the National Commission) in R. P. No. 2638 of 2006.
(3.) Brief facts of the case which are necessary to dispose of
the matter are recapitulated as under:-;
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