ANJU AGGARWAL Vs. LANDCRAFT DEVELOPERS PVT. LTD.

JUDGEMENT

(1.) Heard.

(2.) Grounds for seeking transfer are as below:

(3.) For the reasons stated above, vide this application under Sec. 22B of the Consumer Protection Act, 1986, complainant seeks a transfer of the consumer complaint from State Consumer Disputes Redressal Commission, U.P. at Lucknow to State Consumer Disputes Redressal Commission, Delhi.