DIMPLE MURGAI Vs. JAIPRAKASH ASSOCIATES

JUDGEMENT

(1.) These two Consumer Complaints (CCs) have been filed by the Complainant(s) against Opposite Party as detailed above, inter alia praying for directions to the OP to:--

(2.) Since the facts and question of law involved and the reliefs prayed for in these complaints are similar/identical, by the same complainant and against the same Opposite Party except for minor variations in the dates, events and flat numbers etc., which are summarized in the Table at Annexure -A, these complaints are being disposed off by this common order. However, for the sake of convenience, Consumer Complaint (CC) no 974 of 2018 is treated as the lead case and facts enumerated herein under are taken from CC 974/2018.

(3.) It is averred/stated in the Complaint that:--