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Tribunals and CommissionsDivision Bench(2026) 01 NCDRC CK 3428

Gulnaaz Manawar & Ors. vs M/s. Parkway Homes LLP & Ors.

National Consumer Disputes Redressal Commission · Decided on 29 January 2026

HON’BLE JUDGES
AVM J. Rajendra, AVSM, VSM (Retd.), Presiding Member · Anoop Kumar Mendiratta, J, Member
RESULT
Dismissed
CASE NUMBER
Review Application No.9 of 2026 in Consumer Complaint No.1694 of 2017

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Judgment

3 paragraphs · 100 words
1.

The Applicants/Complainants have filed Review Application No.9 of 2026 seeking review of the Order dated 06.11.2025 passed by this Commission in Consumer Complaint No. 1694 of 2017 (Gulnaaz Manawar & Ors. vs. M/s. Parkway Homes LLP & Ors.), whereby the said complaint was disposed of.

2.

We have carefully perused the Order dated 06.11.2025 as well as the Review Application.

3.

Upon consideration of Review Application No. 9 of 2026 on merits, we find no error apparent on the face of the record warranting interference with the Order dated 06.11.2025. Accordingly, Review Application No. 9 of 2026 stands dismissed.