(1.) These two complaints have been filed by the Complainant Shri Rajiv Kumar Singh against Opposite Party Jaiprakash Associates Ltd. & Anr. The following prayers have been made in Consumer Complaint No.975 of 2017:-
(2.) Similarly, prayers in Consumer Complaint No.976 of 2017 are as follows:
(3.) Brief facts of the Consumer Complaint No.975 of 2017 are that the Complainant purchased an apartment for his younger son having super area of 2375 sq. ft. for total sale consideration of 1,04,86,375 excluding charges and thereby OP1 allotted Unit reference No. KRH0041803 vide Provisional Letter of Allotment (PLA) dated 30.08.2011. As per letter of PLA, OPs promised to deliver the possession of said unit within 42 months i.e. by 01.03.2015 to the complainant. Despite timely payment by complainant, OPs failed to deliver the possession of said unit within the time.