ASHWANI KHANNA Vs. GOLD CAUSE CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) By this order, we propose to dispose the issue of maintainability of the above noted consumer complaints involving similar question of law and facts.

(2.) The above mentioned complainants have been filed by the respective complainants through Mr. Arshdeep Singh and Mr. Manish Jha, Advocates. Complaint No. 200 of 2015 has been filed by the individuals, while complaint No. 202 of 2015 has been filed by Karta of Hindu Undivided Family ( H.U.F).

(3.) Briefly stated allegations in the complaints are that the complainants pertaining to respective complaints were engaged in their respective business being conducted from the running premises. The complainants with the intention to shift their business from rented premises to self-owned premises booked shops / commercial space in 'Paradise Mall' , the development project undertaken by the opposite party. According to the complainants, the opposite party have committed deficiency in service in relation to the aforesaid booking of shops / commercial space. Thus, the complaints.