PUSHPA GOGIA Vs. EMAAR MGF LAND LIMITED

JUDGEMENT

(1.) The present Consumer Complaint has been filed under Sec. 12(1)(a) of the Consumer Protection Act, 1986 (for short "the Act") by Pushpa Gogia (hereinafter referred to as the Complainant) against Opposite Party, M/s. Emaar MGF Land Limited (hereinafter referred to as the Opposite Party Developer), seeking possession of the Unit alongwith compensation for delay in delivery and costs as the Opposite Party Developer failed to deliver the Possession of the Unit within stipulated period, which was allotted to her in the Project launched by the Developer in the name and style of "Emerald Floors" located at Sector-65, Urban Estate, Gurgaon, Haryana.