HANUMANT KRISHNAJI SAWANT Vs. PARAMOUNT BUILDERS

JUDGEMENT

(1.) We are proceeding to dispose of these two matters with common judgment, since the factual aspects involved therein are identical, except the complainants in the respective complaints are different individuals. O. Ps. are common and nature of transactions obtained in both the matters also are identical as also reliefs claimed and nature of grievance made.

(2.) O. PS. are not present although the matters are correctly listed on today's Board. The consumer disputes herein are pending since 1999 and transactions in the subject matter herein dates back to the year 1993. These being consumer disputes, it is statutory and obligatory to ensure their disposal with expeditious despatch.

(3.) We, therefore, proceed to dispose of these matters on consideration of the material in the proceedings and on hearing the learned Advocate for the complainants.