VINOD R TIWARI Vs. DAYASHANKAR SHIVBALAK MISHRA

JUDGEMENT

(1.) We are proceeding to dispose of all these appeals with the common order since except A-1698/2002, all the parties i. e. , appellants and the respondents are identical. The factual matrix obtained therein is also identical. Issues involved are also similar as also the nature of grievances upon which the disputes have been filed.

(2.) The distinguishing feature as far as A-1698/2002 is concerned that the individual appellants named therein have been described as Director of M/s. Anil Shilpayaten Pvt. Ltd. , a Corporate Entity, otherwise practically the position is common and identical in all these matters.

(3.) The respondent No.1 who are org. complainants are present in response to the notices before admission issued by us earlier on 3rd February, 2003 along with their Advocate. We, therefore, proceed to dispose of all these appeals at the stage of their admission itself on hearing the learned Advocates for the parties as above and on perusal of the material available in the appeal paper books. (For brevity appellants who are org. O. Ps. are hereinafter referred to as 'builders' and respondent No.1 in all the appeals is org. complainant in the respective complaints as 'flat Purchasers')