NEELKAMAL BUILDERS Vs. VARSHA ROHIDAS KALAMKAR

JUDGEMENT

(1.) We are proceeding to dispose of this appeal at the stage of admission itself on hearing the Advocates of the parties and on perusal of the records, made available in the appeal paper book.

(2.) At the outset, we wish to record that apart from the fact that this appeal is meritless, the conduct of the appellant as would be briefly pointed out, is such requiring stringent action.

(3.) However, today the matter has reached such an impasse that while dismissing the same in limine at the same time in interest of justice to the respondent i. e. original complainant and flat purchaser certain safeguards would require to be provided as we cannot blink our eyes of adverse effect thereof on the Flat purchaser which would inflict further injury and as such injustice to the complainant.