SUKHVIR SINGH RAGHAV Vs. SKG HOMES PVT. LTD.

JUDGEMENT

(1.) This Complaint has been filed by 30 Complainants for the following reliefs:

(2.) An Application under Sec. 35(1)(c) of the 2019 Act has been also filed to pursue this Complaint in a representative capacity which has not been allowed as yet.

(3.) Heard Mr. Puneet Srivastava, learned Counsel for the complainants, who commenced with the argument of the case keeping in view the preliminary objections raised by the learned counsel for the opposite parties on the ground that complainants no. 1, 10, 24, 27 and 28 have joined in this complaint by deliberately and wilfully suppressing material facts and as a result whereof the present complaint deserves to be dismissed on the principles of suppressio veri and suggestio falsi.