SAHARA PRIME CITY LTD. Vs. SHIPRA SINGH KAK

JUDGEMENT

(1.) This appeal has been filed under sec. 19 of The Consumer Protection Act, 1986 in challenge to the Order dtd. 14/5/2019 of the State Commission in complaint no. 112 of 2018.

(2.) Heard the learned counsel for the appellants (the "builder co.") and the learned counsel for the respondents (the "complainants").

(3.) The matter pertains to a builder-buyer dispute.