MOHD JAFAR Vs. SAHARA INDIA HOUSING LTD

JUDGEMENT

(1.) These are complaint cases filed by aforesaid complainants against Sahara India Housing Limited.

(2.) It is not necessary to mention the details of facts of the cases arising to be simple cases for consideration and whether District Forum, Bahraich, had jurisdiction to try these complaints or not.

(3.) Counsel for the opposite party has argued that the opposite party has no office at Bahraich and the money for allotment of shop was deposited in Lucknow and the shop was to be built in Lucknow.