AMRIT BALA Vs. NEW OKHLA INDUSTRIAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) A complaint has been received from one Ms. Amrit Bala charging the respondent namely, New Okhla Industrial Development Authority (Noida) for having adopted and indulged in unfair trade practices covered under Sec.36b (a) of the Monopolies and Restrictive Trade Practices Act, 1969 (Act in short) in terms of not handing over the possession of the flat within the stipulated period inspite of paying 85% of the cost of the flat.

(2.) The complainant has also filed an application under Sec.12-A of the Act praying therein to pass interim injunction order restraining the respondent from cancelling the allotment of flat No. D-4, in Block No. C-75, Sector-34, Noida till the conclusion of the enquiry.

(3.) The applicant has also filed a compensation application under Sec.12b of the Act praying therein for compensation on account of losses and damages suffered at the hands of the respondents. As both the matters are cognate arising from the same cause of action and relating to the same trade practice, they are taken up together and are disposed of by a common order.