BHAKTI & GBM COLONIZERS Vs. SHOBHA KASHYAP

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 6/8/2018 of the State Commission in complaint no. 84 of 2018.

(2.) Repeatedly called out, intermittently.

(3.) Mr. S. R. Kajla, learned counsel for the complainant submits that vide its impugned Order of 6/8/2018 the State Commission has essentially ordered the builder to hand over physical possession of the subject unit to the complainant as per the terms and conditions of the agreement on payment of the amount legally due against her and to execute and get registered the sale-deed within one month from the date of handing over possession on payment of registration charges and stamp duty etc. by the complainant.