MAHINDERA LIFESPACE DEVELOPERS LTD. Vs. SUNIL JASUJA

JUDGEMENT

(1.) Mahindra Gesco Developers Ltd.-Petitioner in above noted petitions was Opposite Party No.3 before the District Forum, has filed these petitions under Section 21 (b) of the Consumer Protection Act, 1986(for short, 'Act') against order dated 22.11.2010 passed by the State Consumer Disputes Redressal Commission, Delhi (for short, 'State Commission).

(2.) Respondents No.1 & 2/complainants filed Consumer Complaints before the District Forum on the allegations that they have entered into an agreement with respondents no.3 & 4/O.Ps No.1 and 2 for purchase of Apartments in the Group Housing Society in Central Park, Sector-42, Gurgaon, Haryana. This agreement was signed on behalf of respondents no. 3 and 4 through its constituted attorney, Petitioner. Subsequently, sale deed of the Apartments was executed in favour of respondents no.1 and 2 by respondents no. 3 and 4.

(3.) Respondents No.1 and 2 filed complaint against petitioner as well as respondents no.3 and 4 alleging that the escalation charges, service tax, maintenance and subscription charges for the residential club etc. as demanded, were not payable.