SANJIV PURI Vs. IREO GRACE REALTECH PRIVATE LIMITED

JUDGEMENT

(1.) Heard Ms. Sulekha Agrawal, Advocate, for the complainants and Mr. Gaurav Sharma, Advocate, for the opposite party.

(2.) Above bunch of the complaints have been filed against same opposite parties in respect of same project 'The Corridors'. As the complainants, in these complaints pressed for the relief of refund at the time of arguments as such these complaints are decided together. For appreciating the controversy between the parties, the facts of CC/1147/2019 are mentioned in the judgment. Necessary facts of the complaints are given in a table below:- <FRM>JUDGEMENT_78_LAWS(NCD)1_2023_1.html</FRM>

(3.) Sanjiv Puri and Mrs. Anu Puri have filed CC/1147/2019, for directing the opposite party to (i) refund Rs.10213830.00 with interest @10% per annum from the date of respective deposit till the date of actual payment, (ii) pay litigation cost; and (iii) any other relief which is deemed fit and proper in the facts and circumstances of the case.