MRIDULIKA GUPTA Vs. AGARWAL ASSOCIATES (PROMOTERS) LTD

JUDGEMENT

(1.) We heard learned counsels for the appellants - complainants and the respondent - opposite party. Authorized representative of the respondent - opposite party was also present. We perused the material on record.

(2.) The relevant chronology, material to adjudicate this matter, is as below:

(3.) We are, first, examining the questions of limitation and of the complaint being a second complaint on the same cause of action.