VIKRANT SINGH MALIK Vs. SUPERTECH LIMITED

JUDGEMENT

(1.) This appeal arises from a judgment and order of the National Consumer Disputes Redressal Commission 1 dated 19 February 2016. Declining permission to the complainants to file a composite complaint under the provisions of Section 12(1)(c) of the Consumer Protection Act, 1986 2, the NCDRC dismissed the consumer complaint 3 which was filed before it by twenty-six flat buyers, on the ground that:

(2.) The complaint before the NCDRC was instituted by twenty-six flat buyers, who had booked flats in a residential project (named 'Oxford Square’) of the first respondent at Sector GH-06, 16B, Greater Noida, Uttar Pradesh (also known as 'Noida Extension'). The following reliefs were sought in the complaint:

(3.) An application 4 under Section 12(1)(c) read with Section 2(1)(b)(iv) of the Act was filed on behalf of the complainants to enable them to pursue the complaint jointly. The title of the application is reproduced below: