EMAAR MGF LAND LTD. Vs. SUMIT DHINGRA

JUDGEMENT

(1.) This Appeal has been filed under Section 19 of The Consumer Protection Act, 1986 (the 'Act 1986') challenging the Order dated 08.06.2015 in C. C. No. 64 of 2015 passed by the State Consumer Disputes Redressal Commission, U. T. Chandigarh (the 'State Commission').

(2.) Heard arguments from Mr. Aditya Narain, learned Counsel for the Appellant (the 'Builder Co.') and Mr. Sandeep Bhardwaj, learned Counsel for the Respondent (the 'Complainant'). Perused the material on record, including inter alia the impugned Order dated 08.06.2015 of the State Commission and the Memorandum of Appeal.

(3.) This relates to a builder-buyer dispute.