- (1.) Leave granted.
(2.) Heard Mr. Satyajit Desai, learned counsel in support of this appeal, Mr. Santosh Paul, learned counsel appearing for the first respondent and Mr. Vinay Navare, learned counsel appearing for the second respondent. The appellant Pariwar Co-operative Housing Society Ltd. ("Society" for short) has challenged the order dated 16.5.2008 passed by the National Consumer Disputes Redressal Commission in First Appeal No.69 of 2006 by filing this appeal.
(3.) The short facts leading to this appeal are this wise. One Mr. Vitthal G. Kapuskar was the Chief Promoter of the appellant Society which has constructed a housing complex at Kanjur Marg (East) in Mumbai. It so transpires that though the aforesaid Mr. Kapuskar, respondent No.2 herein, was the Chief Promoter, subsequently there were certain allegations against him with respect to the management of the funds of the Society and not taking necessary steps with respect to construction. Thereafter, another Managing Committee has taken over which has presently filed this appeal.;