BRIG. DIPENDRA RAWAT Vs. EMAAR MGF LAND LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 12 of the Consumer Protection Act,1986( for short 'the Act') by the Complainant against Opposite party (OP) as detailed above, inter alia praying for:-

(2.) Notice was issued to OP on 13/8/2018, giving them 30 days time to file written statement.

(3.) It is averred in the Complaint that: -