LAWS(NCD)-2022-11-29

SUSHIL SINGAL Vs. SEPSET PROPERTIES PRIVATE LIMITED

Decided On November 01, 2022
Sushil Singal Appellant
V/S
Sepset Properties Private Limited Respondents

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against the opposite party as detailed above, inter aila praying for:-

(2.) Notice was issued to the opposite party on 27/6/2019 giving them 45 days' time to file their written statement.

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