RAJIV SINGHAL Vs. GODREJ PROJECTS DEVELOPMENT LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) under Sec. 21 has been filed by the Complainant against the OPs for failure to hand over the possession of the unit No C0701, Block C, in Godrej Summit located at Sector 104 Gurgaon, Haryana ,as per terms and conditions envisaged under Apartment Buyers Agreement (ABA) dtd. 26/10/2015.: It is inter-alia prayed in the complaint to direct the OPs to:-

(2.) Notice was issued to OPs to file their written statement within 30 days. An I.A. No.11690/2018 filed by the Complainant seeking amendment of the complaint and to bring on record certain additional facts which had happened subsequent to filing of the complaint, was allowed vide order dtd. 22/2/2019. OP-2 in their written statement has authorized OP-1 to act on their behalf, same was accepted by this Commission vide order dtd. 22/1/2020. An I.A No.7777/2021 was filed by the OP-1, seeking deferment of hearing of the present complaint due to pendency of writ petition No.6187 of 2018 before Hon'ble High Court of Punjab and Haryana for acquiring the requisite land and provide 24 metre road connecting highway, however the same was rejected by this Commission as the allotment was already cancelled on 9/12/2017, and the Complainant is seeking refund of his money.

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