DORABJEE ESTATES PVT LTD Vs. SHOAN ASHOK KHETARPAL

JUDGEMENT

(1.) The dispute in this appeal pertains to purchase of two flats by the respondent/Complainant from the appellant/OP. The two flats were booked in 2005 with the agreed price of Rs.10.12 lakhs each.

(2.) The case of the Complainants before the State Commission was that the ICICI Bank had agreed to sanction a loan of Rs.20,00,000/- for this purpose, subject to furnishing of documents pertaining to-

(3.) It is also alleged that in March, 2008 the allotment was unilaterally cancelled by the Builder/OP. Subsequently, the Complainant was asked to pay an enhanced price. As the matter could not be resolved even with the intervention of the Akhil Bhartia Gr'ahak Panchayat. a consumer complaint was filed.