URMIL GALHOTRA Vs. PURI CONSTRUCTION PVT. LTD

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 24/5/2019 giving them 30 days' time to file their written statement.

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