NAVEEN MISHRA Vs. AIMS PROMOTERS PVT. LTD.

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Learned counsel for the complainants submits that the complainants do not wish to pursue their instant complaint filed under Section 35(i)(c) read with Sections 2(5)(v) 58(1)(a) and 38(11) of the Act 2019. He further submits that in the matter in issue there is continuing cause of action; the complainants will avail remedy as available under the law before the appropriate forum (including this Commission if the law so allows) or before the appropriate court.

(3.) In the wake of the above submissions, the complaint, filed under Section 35(i)(c) read with Sections 2(5)(v), 58(1)(a) and 38(11) of the Act 2019, is rendered infructuous.