National Consumer Disputes Redressal
Shri Ajay Kasan, vs M/S Jai Prakash Associates Ltd. & 5 Ors., on 13 August, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 58 OF 2014 1. Shri AJAY KASAN, S/o Shri Ram Prasad SIngh, R/o C-33, Sector-40, Near Sai Mandir, NOIDA. ...........Complainant(s) Versus 1. M/s JAI PRAKASH ASSOCIATES LTD. & 5 ORS., Through its Managing Director/Chairman, Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. 2. Shri Manoj Gaur, Executive Chairman, Jai Prakash Associates Ltd., Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. 3. Shri Rahul Kumar, Director, Jai Prakash Associates Ltd., Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. 4. Shri Sachin Gaur, Director, Jai Prakash Associates Ltd., Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. 5. Shri Gaurav Jain, Director, Jai Prakash Associates Ltd., Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. 6. M/s. Jaypee Infratech Ltd., Regd. Office: Jaypee Greens, Sector-128, Noida, GAUTAM BUDH NAGAR - 201304. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE D.K. JAIN, PRESIDENT HON'BLE MRS. M. SHREESHA, MEMBER
For the Complainant : MR. GAURAV MALHOTRA, For the Opp.Party : Ms.Anisha Mahajan, Advocate Dated : 13 Aug 2015 ORDER As per the order passed by the Registrar, despite a number of opportunities having been granted to the Complainant to file the rejoinder affidavit as also the evidence by way of affidavits, no steps have been taken by the Complainants in that behalf. We may note that vide order dated 8.4.2015, while imposing costs on the Complainant, in the interests of justice, we had granted two weeks further time to him to file the rejoinder affidavit and evidence. Despite it all, as noted above, the Complainant has not done the needful. As a matter of fact, it is stated by the learned counsel appearing for the Complainant that despite best efforts, he is not getting any instructions from the Complainant.
Under the circumstances, we are constrained to dismiss the Complaint for non-prosecution as well as in default. Ordered accordingly.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER