ALFA THERM LTD Vs. UNITECH LIMITED

JUDGEMENT

(1.) The present complaint has been filed by Alfa Therm Ltd., the complainant, through its Director, Sh. Harjot Singh Chatha, vide Board of Resolution dated 31.08.2015.

(2.) The facts of the present case are similar to the one decided by this Bench, in Consumer Complaint No.1183 of 2015, titled Alfa Therm Ltd. Vs. Unitech Ltd., on 14.10.2015, wherein the complaint was dismissed, as not maintainable. In the said case, Smt. Chatha, Director, of Alfa Therm Ltd., filed the case in the capacity of Director, on behalf of the complainant, who is the wife of Sh. Harjot Singh Chatha, the present complainant in the instant case.

(3.) After dismissal of the case No. 1183/2015, the present complaint has been filed by the complainant against the same Opposite Party, but through different Director, who, being the husband of the Director in the former case. The facts are altogether same, but with different Tower No., Block No., Flat No. and cost of the flat.