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Tribunals and CommissionsDivision Bench(2025) 06 NCDRC CK 1330

Emaar India Ltd. vs Ashwani Kumar

National Consumer Disputes Redressal Commission · Decided on 25 June 2025

HON’BLE JUDGES
AVM J. Rajendra, AVSM, VSM (Retd.), Presiding Member · Anoop Kumar Mendiratta, Member
RESULT
Dismissed
CASE NUMBER
REVIEW APPLICATION NO.88 OF 2025 WITH NC/IA/7283/2025 (For Grant of Stay) NC/IA/7284/2025 (Exemption from filing the C/C) IN NC/MA/318/2024 IN FIRST APPEAL NO. 28 OF 2021

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Judgment

3 paragraphs · 150 words
1.

Emaar India Ltd. has filed Review Application No. 88 of 2025 challenging the order dated 09.05.2025 passed by this Commission in MA/318/2024 (arising from FA No. 28 of 2021, Emaar India Ltd. vs. Ashwani Kumar), which disposed of the said Miscellaneous Application. Accompanying this Review Application are IA/7283/2025, seeking a stay of the order dated 09.05.2025 and IA/7284/2025, seeking exemption from filing a certified copy of the said order.

2.

IA No. 7284 of 2025, seeking exemption from filing the certified copy of the order dated 09.05.2025, is allowed for the reasons stated therein.

3.

Regarding Review Application No. 88 of 2025 along with IA No. 7283 of 2025 (seeking stay of the 09.05.2025 order), we find no error apparent on the face of the record warranting interference with the Order dated 09.05.2025. Consequently, both Review Application No. 88 of 2025 and IA No. 7283 of 2025 are rejected.