- (1.) The present appeal arises out of rejection of prayer by the National Consumer Disputes Redressal Commission made in IA No.12469 of 2018 in Consumer Case No.1474 of 2017, which reads as under: " c) That an independent auditor should be appointed to monitor the usage of funds paid by the allottees of IREO Five River Project and submit its report that where the funds have went since absolutely no construction has been done on site."
(2.) The National Commission observed that it would not be within its competence to grant such prayer under Section 14 of the Consumer Protection Act. The assessment so made by the National Commission is presently under challenge.
(3.) During the pendency of the present proceedings, certain developments have taken place including presentation of a Company Petition No.(IB)-408(ND)/2018 before the National Company Law Tribunal, New Delhi (Court No.IV) by M/s. Worxpace Consulting Private Limited against the present respondent.;