ANIL KARLEKAR Vs. GODREJ PROJECTS DEVELOPMENT PVT. LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against the opposite parties as detailed above, inter aila praying for:-

(2.) Notice was issued to the opposite parties on 8/5/2018 giving them 30 days' time to file their written statement.

(3.) It is averred/stated in the complaint that:-