SAHARA PRIME CITY LTD. Vs. VIRENDRA SINGH

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 3/1/2019 of the State Commission in complaint no. 118 of 2019.

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

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