Hemant Gupta, J. - (1.) Leave granted.
(2.) The challenge in the present appeals is to a judgment and order passed by the National Consumer Disputes Redressal Commission, (NCDRC ) on 14.12.2017 and also an order in Review Petition passed on 04.10.2018.
(3.) The appellant placed an order for purchase of TurboChem 100 Unit in response to quotation submitted by the respondent in the second week of August 2015. The appellant remitted a sum of Rs. 3, 50, 000/- towards 50 per cent cost of the instrument. The pre-installation requisite contemplated the following conditions: JUDGEMENT_25_LAWS(SC)4_2019_1.html ;