RAJESH RANJAN Vs. BLISS INFRATECH PVT LTD

JUDGEMENT

(1.) The complainants before this Commission are Allottees of residential flats in a project namely "Saraswati Apartments", which the opposite party namely M/s Bliss Infratech Pvt. Ltd. was to construct at NH-58, Duhai in Ghaziabad, (Raj Nagar) Uttar Pradesh. They executed agreements with the opposite party, incorporating their respective obligations. Clause 20 (a) of the said agreement deals with delivery of possession and reads as under:

(2.) Though the complaint was instituted against M/s Bliss Infratech Pvt. Ltd. as well as Corporation Bank. It was admitted only against the builder.

(3.) After grant of permission in terms of Section 12(1) (c) of the Consumer Protection Act, vide order dated 06.12.2017 public notice in terms of Section 13 (6) of the Consumer Protection Act read with Order-1, Rule 8 of the Code of Civil Procedure was published in the newspapers. Consequent to publication of the notice, as many as 32 buyers have been impleaded as parties to this complaint and are represented by a counsel. They claim to have a common grievance against the opposite party and also claim to be interested in the reliefs sought against the builder.