SAHARA PRIME CITY LTD. Vs. RAJESH CHANNA

JUDGEMENT

(1.) This appeal has been filed under sec. 51 of The Consumer Protection Act, 2019 in challenge to the Order dtd. 13/3/2020 of the State Commission in complaint no. 94 of 2019.

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

(3.) The matter pertains to a builder-buyer dispute.