DOMINIC DASILVA Vs. VATIKA GROUP

JUDGEMENT

(1.) THE present information has been filed by Shri Dominic Da'Silva (hereinafter referred to as the 'Informant') against M/s. Vatika Group (hereinafter referred to as the 'Opposite Party') under section 19(1)(a) of the Competition Act, 2002 (the 'Act') alleging, inter alia, contravention of provisions of section 4 of the Act.

(2.) IT is submitted in the information that the Informant is a resident of Borivali (West) Mumbai. The Opposite Party is a registered company engaged, inter -alia, in the business of real estate development and has developed a number of world -class residential and commercial projects. It has commercial properties located in some of the major Indian cities like Ambala, Jaipur and Delhi NCR including Gurgaon and Faridabad.

(3.) THE Informant alleged to have purchased a commercial unit admeasuring 1500 sq. ft. in Vatika Professional Point Sector, bearing No. 601 (hereinafter referred to as 'Project'), being developed by the Opposite Party in Sector 66 Gurgaon, Haryana. The Informant, out of agreed total consideration of Rs. 1,02,75,000/ -, paid an amount of Rs. 7,12,500/ - as booking amount to the Opposite Party vide cheque dated 05.03.2007.