RASHMI IDNANI Vs. JAIPRAKASH ASSOCIATE LTD

JUDGEMENT

(1.) Heard Mr. Pankaj Srivastav, Advocate, for the complainant and Mr. Sumeet Sharma, Advocate, for the opposite party.

(2.) Reshma Idnani has filed above complaint for directing Jaiprakash Associates Limited (i) to give possession of Unit No. PH-3-903 in "Pavilion Height " Wish Town, Jaypee Greens, Sector-128, Noida, (ii) to pay compensation of Rs. 50.00 lacs, for mental agony and harassment, (iii) to withdraw all illegal and unsubstantiated demands as raised in the letter dtd. 31/10/2017, (iv) to reconcile the statement of account qua Unit No. PH-3-903 in "Pavilion Height " Wish Town, Jaypee Greens, Sector-128, Noida, (v) to restrain the opposite party, in raising demand towards maintenance charges or other charges, levies, taxes until reconciliation of the statement of account qua Unit No. PH-3-903 in "Pavilion Height " Wish Town, Jaypee Greens, Sector-128, Noida, (vi) to pay interest @12% per annum on the amount of rebate which was payable for delayed possession, (vii) to pay Rs. 10.00 lacs as compensation for business loss, (viii) to pay Rs. one lac as litigation cost and (ix) any other relief which is deemed fit and proper be awarded to the complainant.

(3.) This Commission, vide order dtd. 31/8/2018, directed the opposite party to handover possession of the said Unit No. PH-3-903, on giving undertaking by the complainant within a week before the Commission that she would pay such amount as directed by the Commission. In compliance of the aforesaid order, the opposite party handed over possession of Unit No. PH-3-903 to the complainant on 1/4/2019 and executed Sub-lease Deed of it, in her favour.