NEXGEN INFRACON PRIVATE LIMITED Vs. MANISH KUMAR SINHA

JUDGEMENT

(1.) Delay condoned.

(2.) This appeal challenges the order dtd. 23/12/2019 passed by the National Consumer Disputes Redressal Commission, New Delhi (hereinafter referred to as 'the Commission') in Consumer Complaint No. 1606 of 2018.

(3.) The respondents had booked an apartment in the project named, 'Mahagun Mezzaria' developed and constructed by the appellant and had paid requisite instalments. Submitting that the project was not completed by the appellant within the stipulated period, the aforementioned complaint case was filed by the respondents seeking following reliefs: