PARSVNATH DEVELOPERS LTD Vs. GAGANDEEP BRAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned common order dtd. 5/2/2020 passed by the National Consumer Disputes Redressal Commission, New Delhi (for short, 'National Commission') passed in the respective Appeal Executions dismissing the same, the developer - Parsvnath Developers Limited (hereinafter referred to as the 'Developer') has preferred four appeals bearing Civil Appeal Nos. 6380/2021, 6383/2021, 6385/2021 and 6384/2021.

(2.) The facts leading to the present appeals in nutshell are as under:

(3.) Shri Sachin Datta, learned senior counsel has appeared on behalf of the Developer and Mrs. Rachna Joshi Issar along with Ms. Harvinder Chowdhury, learned counsel have appeared on behalf of the Chandigarh Housing Board.