LANDMARK APARTMENTS PVT LTD Vs. DEVENDRA TIWARI

JUDGEMENT

(1.) These two Appeals, by a Real Estate Developer, namely, Landmark Apartments Pvt. Ltd., Opposite Party No.1 in the Complaints, are directed against two separate orders, both dated 27.02.2017, passed by the Jharkhand State Consumer Disputes Redressal Commission, Ranchi, whereby the objection raised by the Appellant with regard to territorial jurisdiction of the said State Commission to entertain Complaint Cases No. 19 and 20 of 2016 has been rejected.

(2.) At the outset, Learned Counsel appearing for both the parties are agreed that instead of going into the merits of the orders impugned in these Appeals, both the afore-noted Complaints may be transferred by this Commission, in exercise of the powers vested in this Commission under Section 21(b) read with Section 24B of the Consumer Protection Act, 1986, to the State Consumer Disputes Redressal Commission, Delhi at New Delhi, as, admittedly, the Registered Office of the Appellant Company is based in Delhi.

(3.) In view of the submission, we dispose of both the Appeals, on consent, with a direction that the aforesaid Complaints shall stand transferred from the Jharkhand State Commission to Delhi State Commission forthwith.