SHOAN ASHOK KHETARPAL Vs. DORABJEE ESTATES PVT LTD

JUDGEMENT

(1.) MR . Shoan Ashok Khetarpal (herein after referred to as 'complainant') had filed the consumer complaint on 19/03/2009 against M/s. Dorabjee Estates Pvt. Ltd. through Mr. Dorabjee Jahangir (herein after referred to as 'opponent') under the Consumer Protection Act, 1986 alleging deficiencies with following prayers: -

(2.) THE complaint was subsequently numbered as CC/09/52. The facts leading to the consumer complaint can be summarized as under: -

(3.) THE complainant had approached the ICICI bank for loan and the ICICI Bank has sanctioned the loan of 20,00,000/ - vide its offer letter for loan dated 20/1/2005 subject to the condition of production of legal and technical clearance to the project and approved sanction plan of the Local authority. However, the loan was not disbursed as the opponent not supplied documents to the complainant. On 25/10/2007 opponent had sent a letter to the complainant asking to pay an amount of 15,65,070/ - and MSEB charges 90,000/ - and, accordingly, complainant had paid 90,000/ - for the MSEB connection and the opponent has issued a receipt dated 17/11/2007 and MSEB has sanctioned the electric connection.