(1.) These three appeals arise out of separate orders dtd. 30/7/2018, 30/7/2018, and 21/11/2019 respectively passed by the National Consumer Disputes Redressal Commission, New Delhi [ For short, "NCDRC"] in Consumer Complaint Nos. 827 of 2017, 828 of 2017 and 2355 of 2017.
(2.) By the impugned orders, the NCDRC directed the appellant to complete construction of the flats and hand over possession to the respondents in these appeals on or before 31/3/2019, 31/3/2019 and 31/3/2020 respectively, after obtaining the requisite Occupancy Certificate from the competent authorities. The appellant was further directed to pay compensation by way of simple interest at the rate of 8% per annum with effect from 13/11/2014, 14/12/2013 and 20/8/2015 respectively till the actual delivery of possession.
(3.) At the outset, a brief narration of the facts giving rise to the present appeals is necessary. The consumer complaints state that the respondents had booked residential apartments with the appellant in a project developed by it at Sector- 53, Gurgaon known as Parsvnath Exotica. The transaction was subsequently endorsed by the appellant by transferring the allotments in favour of <IMG>JUDGEMENT_46_LAWS(SC)2_2026_1.jpg</IMG>
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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