SUNIL V. PARTI Vs. MARVEL LANDMARKS PRIVATE LIMITED

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 22/1/2020 giving them 30 days' time to file their written statement. Vide order dtd. 23/7/2021, it was ordered that status quo with respect to the unit in question be maintained, specifically, no third-party interest shall be created.

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