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Judgment
Dinesh Singh, Member
Heard learned counsel for both sides, and perused the entire material on record.
F.A. no. 542 of 2017 and connected 19 first appeals were decided by this Commission vide its reasoned judgment dated 01.07.2019.
We note that the instant first appeal, F.A. no. 1314 of 2018, is similar to the F.A. no. 542 of 2017 and connected 19 first appeals decided by this Commission vide its Order dated 01.07.2019.
Similar facts and same questions of law are involved.
The instant first appeal, F.A. no. 1314 of 2018, is disposed of in terms of the examination and reasons as contained in the Order dated 01.07.2019 in F.A. no. 542 of 2017 and connected 19 first appeals.
Specifically, the findings and award, as firmed-up in para 54 of the Order dated 01.07.2019 in F.A. no. 542 of 2017 and connected 19 first appeals, shall be applicable, mutatis mutandis , in the instant first appeal, F.A. no. 1314 of 2018 .
A copy each of this Order be sent by the Registry to the State Commission, to the builder co. and its chief executive and to the complainant within one week from today.
The builder co. through its chief executive shall file a report-in-compliance with the Registry of this Commission within six weeks from today with copies thereof to the complainant.
Needless to add that the State Commission shall proceed for execution as per the law for failure or omission to comply with this Order.
'Dasti', in addition, to facilitate timely compliance