SANJIV PURI Vs. SUNCITY PROJECTS PVT. LTD

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against the Opposite Party (OP) as detailed above, inter aila praying for:-

(2.) Notice was issued to the opposite party on 10/7/2018 giving them 30 days' time to file their written statement.

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