LAWS(NCD)-2022-9-27

AMANDEEP SINGH BAWA Vs. DLF UNIVERSAL LIMITED

Decided On September 14, 2022
Amandeep Singh Bawa Appellant
V/S
DLF UNIVERSAL LIMITED Respondents

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 12 r/w Sec. 21(a)(i) of the Consumer Protection Act, 1986 (for short "the Act") by the Complainants against Opposite Party (OP) as detailed above, inter alia praying for:-

(2.) It is averred in the Complaint that: -

(3.) The OP in their written statement/reply dtd. 4/6/2018 stated that: -