HONORARY SECRETARY ELEGANCE MEMBERS ASSOCIATIONCOMPLAINA Vs. M S PRARTHANA CONSTRUCTION COMPANY PVT LTD

JUDGEMENT

(1.) This complaint in our view can best be tried in a Civil Court.

(2.) COMPLAINT is accompanied with the documents containing general terms and conditions for the scheme of the project, publicity materials, memorandum of understanding dated 17th September, 1999 and other documents. It is certainly not a case which can be decided in our summary jurisdiction. It requires great deal of evidence both oral and documentary and raises complex questions of law and facts.