application under order 1, rule 10 c.p.c. read with section 151 c.p.c on behalf of the intervener to be filed before hon’ble national consumer disputes redressal commission with prayer to allow the present application and implead the intervener as one of the proposed complainant in the above noted complaint and the reliefs as may be granted to the complainants in respect of their flats in the above noted complaint may also to be granted to the intervener in respect of his flat