JAYPEE SPORTS INTERNATIONAL LTD Vs. RAJAN LUTHRA

JUDGEMENT

(1.) The present Appeal has been filed against the Order dtd. 20/6/2018 of Uttar Pradesh State Consumer Disputes Redressal Commission (for short State Commission) in Consumer Complaint No.107 of 2017.

(2.) The brief facts of the case are that the Respondent/Complainant hereinafter referred as Complainant had booked a flat with the Appellant and the due date of the delivery was in May, 2013. Since, the Appellant could not deliver the flat to the Complainant within the stipulated period, the Complainant filed the Complaint before the State Commission. The total consideration amount of the flat was Rs.32,12,400.00.

(3.) In the written statement filed by the Appellant before the State Commission, several contentions were raised for the delay.