JITENDRA KUMAR Vs. DLF HOME DEVELOPERS LIMITED

JUDGEMENT

(1.) The present Execution Application has been filed by Jitendra Kumar and Sarita Rajput, Complainants/ Decree Holders against M/s DLF Home Developers Limited (hereinafter referred to as Opposite Party / Judgment Debtor).

(2.) Brief facts of the case are that the Complainants booked a residential Apartment in 'DLF Capital Greens' Project to be developed by Judgment Debtor. Despite being deposited a substantial amount with the Judgment Debtor when the possession of the Apartment was not offered to the Complainants till expected date of delivery of Apartment, Consumer Complaint was filed before this Commission. This Commission vide Final Order and Judgment dtd. 3/1/2020, partly allowed the Complaint and directed as under:

(3.) The Complainants have averred that the Opposite Party / Judgment Debtor has not complied with the directions given by this Commission vide Order dtd. 3/1/2020. Feeling aggrieved the Complainants/ Decree Holders have filed the present Execution Application with the following prayer:-