RAGINEE MISHKA Vs. NIRALA INFRATECH PVT. LTD.

JUDGEMENT

(1.) Ms. Raginee Mishra and 15 others have filed the instant consumer complaint on the plea that the respective complainants booked residential flats in the development project located at GH-04, Tech Zone-IV, Greater Noida undertaken by the opposite party. It is the case of the complainants that the opposite party despite of having received substantial amount against the consideration agreed between the parties has failed to deliver the possession along with completion certificate and other relevant documents. The prayer made in the complaint is reproduced as under:

(2.) One of the prayers is that permission under Section 12(1)(c) of the Consumer Protection Act, 1986 to jointly proceed with the complaint be granted.

(3.) We have heard learned Counsel for the complainants.