RUCHIRA MATHUR Vs. EMAAR MGF LAND LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 21 of the Consumer Protection Act,1986( for short 'the Act') by the Complainant against Opposite party (OP) as detailed above, inter alia praying for:-

(2.) Notice was issued to OP, giving them 30 day's time to file written statement. Written statement was also filed by OP.

(3.) It is averred in the Complaint that: -