DIPAK BHATTACHRYYA Vs. ADEPT DEVELOPERS PVT. LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against the opposite parties as detailed above, inter aila praying for (i) to hand over the possession of the premises against full payment from the complainant and/or (ii) to pay claim of Rs.1,57,14,905.00 along wih interest @18% (iii) to pay compensation of Rs.50.00 lakh towards mental harassment and agony, humiliation suffered on account the deficient service and unfair trade practice and (iv) any other direction/order the commission deems fit.

(2.) Notice was issued to the opposite parties on 29/3/2019 giving them 30 days' time to file their written statement.

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