EXOTICA HOUSING PVT. LTD. Vs. VIBHA SETH

JUDGEMENT

(1.) Heard both the parties.

(2.) With the consent of the parties, the appeal is decided finally.

(3.) The dispute between the parties relates to the execution of the order dated 12.04.2019 passed in Consumer Complaint No.182 of 2016, whereby State Commission has partly allowed the complaint and directed the appellant to hand over possession over the flat in dispute, within two months, after removing deficiency, if any, in it and execute sale deed.