JIGNYA MITTAL Vs. MACROTECH DEVELOPERS LIMITED

JUDGEMENT

(1.) The present Consumer Complaint has been filed under Sec. 21(a)(i) of the Consumer Protection Act, 1986 (for short "the Act" )by Jignya Mittal (hereinafter referred to as the Complainant), against Macrotech Developers Limited (hereinafter referred to as the Opposite Party 'Developer'), seeking compensation for delay in handing over the possession of the Flat booked by her in the Project launched by the Developer in the name and style of "Lodha Codename Blue Moon / Lodha Park, located at Pandurang Budhkar Marg, Opposite hard Rock Caf ((THELAW)), Worli, Mumbai, within stipulated period.