KOLKATA WEST INTERNATIONAL CITY PVT LTD Vs. DEVASIS RUDRA
LAWS(SC)-2019-3-172
SUPREME COURT OF INDIA
Decided on March 25,2019

Kolkata West International City Pvt Ltd Appellant
VERSUS
Devasis Rudra Respondents

JUDGEMENT

DR.DHANANJAYA Y.CHANDRACHUD, J. - (1.) Leave granted.
(2.) This appeal arises from the judgment dated 21 November 2016 of the National Consumer Disputes Redressal Commission1.
(3.) A Buyer 's Agreement dated 2 July 2007 was entered into between the appellant and the respondent.;


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