SAMARTH CONSTRUCTION Vs. PUSHPA CHANDRAKANT MATE

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, prays for the following substantive relief :-

(2.) The petitioners have preferred this petition assailing the order passed by the National Consumer Dispute Resolution Commission, New Delhi ('National Commission' for short) dtd. 19/8/2024 ('Impugned Judgment' for short) which dismissed the appeal of the petitioners. The dispute in these proceedings relates to alleged deficiency of service under the provisions of Consumer Protection Act, 1986 ('The Act' for short), arising out of delay by the petitioner in handing over the respondent's flat within the agreed time frame as claimed by the respondent, a flat purchaser.

(3.) The petitioners are engaged in the real estate construction business acting as builders and developers of various projects. The petitioners launched the project under the names and style of Sainandan for construction of a multi-storeyed building on the land admeasuring 1084.80 sq. mtr. in survey No. 9/3 situated within the jurisdiction of Nashik Municipal Corporation.