SAHARA PRIME CITY LTD. Vs. SHAKUNTALA JAIN

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 9/10/2018 of the State Commission in complaint no. 47 of 2017.

(2.) Heard the learned counsel for the appellants (the 'builder co.') and the learned counsel for the respondents (the 'complainants'). Perused the record.

(3.) The matter pertains to a builder-buyer dispute. On 11/10/2019, at the time of admission, the following Order was made by this Commission: