VIBHU BAKHRU, J. - (1.)Magnum International Trading Company Private Limited, a company engaged in business of real estate development, has filed the present appeal impugning an order dtd. 13/11/2019 (hereafter "the impugned order'), passed by the learned Single, whereby the learned Single Judge had declined to entertain the petition on the ground of existence of an equally efficacious alternative remedy.
(2.)The appellant had filed a writ petition challenging certain orders passed by the National Consumer Dispute Redressal Commission, New Delhi (hereafter "the NCDRC') in Consumer Case No.42 of 2018 captioned Vikas Dhawan and Anr. v. Magnum International Trading Company Private Limited. The appellant contends that the proceedings before the learned NCDRC are without jurisdiction, inter alia, on the ground that the subject matter is below the pecuniary jurisdiction of the learned NCDRC.
(3.)On 27/5/2012, the appellant entered into an Apartment Buyer's Agreement (hereafter "the Agreement') with Mr. Vikas Dhawan (respondent no.1) and Mrs. Superna Dhawan (respondent no.2) for allotment of an apartment.