(1.) The complainant booked with the opposite party, on 13.12.2005, three offices in the 6th floor of a building Pranik Chambers, which the opposite party was planning to construct, making three payments, one of Rs. 62,76,900/- and two payments of Rs. 64,05,000/- each. The above referred office spaces were to be delivered to the complainant latest by June 2007. Since possession of the aforesaid offices was not delivered to the complainant even till March 2008, he preferred this complaint seeking direction to the opposite party to deliver possession of the aforesaid offices alongwith interest, compensation and the cost of litigation.
(2.) The complaint has been opposed by the opposite party inter-alia on the ground that the complainant is not a consumer as defined in the Consumer Protection Act, he being an investor and financer.
(3.) During pendency of this complaint, the complainant Shri Ashok Thapar sought an opportunity to amend the complaint so as to plead that the aforesaid offices were intended for his personal use. Vide order dated 07.04.2008, this Commission declined the aforesaid prayer of the complainant and dismissed the complaint, holding that the premises having been booked for commercial purpose, the complainant was not a consumer within the meaning of the Consumer Protection Act.