HONEYWELL DEVELOPERS Vs. PRAVIN GANGADHAR DEOTALE

JUDGEMENT

(1.) This Petition takes exception to the order dtd. 5/1/2024 passed by the National Consumer Disputes Redressal Commission, New Delhi in Appeal No. 30/2020, whereby the order dtd. 4/12/2019 passed by the State Commission in Complaint Case No. CC/17/27 came to be confirmed with modification in respect of the interest.

(2.) For the sake of convenience, the parties are referred to as 'Developer' and 'Purchaser'.

(3.) By consent of both sides, Petition is heard finally at the stage of admission.