ANCHAL WALIA Vs. ANSAL HOUSING & CONSTRUCTION LTD.

JUDGEMENT

(1.) The present Execution Application has been filed by Anchal Walia and Gaurav Goyal, Complainants/Decree Holders against Ansal Housing Limited (formerly known as Ansal Housing & Construction Ltd) and Samyak Projects Pvt. Ltd., Opposite Parties/Judgment Debtors.

(2.) Brief facts of the case are that in the year 2011, the Complainants had booked an Apartment with the Opposite Party No.1 in its Project, known as "Ansal Height 86" being developed at Sector 86, Gurgaon. However, despite having received the huge amount of Rs.62,99,478.00 from the Complainants, the Opposite Parties have failed to deliver physical possession of the Apartment to them in terms of Flat Buyer's Agreement. Alleging deficiency in service and Unfair Trade Practice on the part of the Judgment Debtors, the Complainants filed a Consumer Complaint being CC No. 2595 of 2018 before this Commission. Vide Order dtd. 21/2/2020, this Commission partly allowed the Complaint in the following terms:-

(3.) The Opposite Parties/Judgment Debtors have not complied with the directions given vide Order dtd. 21/2/2020. Feeling aggrieved the Complainants/Decree Holders have filed the present Execution Application with the following prayer:-