BARUN JOLLY Vs. CHD DEVELOPERS LIMITED

JUDGEMENT

(1.) The present Review Application has been filed by Ms. Pritam Joshi Applicant/Complainant praying for review of the Order dtd. 20/9/2019 passed by this Commission wherein the Consumer Complaint No. 992 / 2016 filed by the Complainants was allowed as under:

(2.) I have heard Ms. Pritam Joshi, Complainant in person and perused the averments made in the Application as also the Order dtd. 20/9/2019 passed by this Commission in CC No. 992 / 2016 "Barun Jolly & Anr. vs. M/s CHD Developers Ltd."

(3.) It is not in dispute that despite depositing a huge sum with the Opposite Party Developer, the possession of the Unit was delivered to the Complainant/Review Applicant only on 6/9/2019, i.e., with a delay of 5 1/2 years from the expected date of delivery.