RENU GOEL Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Mr. Ved Prakash Aggarwal as Power of Attorney Holder of Renu Goel.

(2.) Above Transfer Application has been filed for transferring Consumer Complaint No.33 of 2021, Renu Goel Vs. Ghaziabad Development Authority, filed by the applicant, from State Consumer Disputes Redressal Commission, U.P. at Lucknow to State Consumer Disputes Redressal Commission Delhi preferably, and or any Hindi language spoken State like Uttraakhand, Madhya Pradesh, Rajasthan and Haryana.

(3.) The applicant has raised the following grounds for transfer of the aforementioned appeal: