MAYUR CONSTRUCTION COMPANY Vs. HEMLATA BAKANE

JUDGEMENT

(1.) The arguments in this case were heard by the learned counsel for the petitioners on 01.07.2019 and the following Order was passed:

(2.) The District Forum heard both sides, appraised the evidence and vide its Order dated 15.5.2014, partly allowed the complaint with the following order:

(3.) They are directed to provide power back up facility for lift which is provided in the said building for the use of flat owners no. 101 , 201, 301 and 401.