SURESH KUMAR KOTHARI Vs. AARCITY BUILDERS PRIVATE LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 21(a)(1), 22(1) and 12(1)(c) of the Consumer Protection Act, 1986 by the Complainants against Opposite Party (OP) as detailed above, inter alia praying for directions to the OP to:-

(2.) Notice was issued to the OP(s). Vide order dtd. 19/9/2017, the complaint under Sec. 12(1)(c) was allowed and admitted. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given in Annexure-A. The details of the flats allotted to the Complainant (s)/other relevant details, based on pleadings of the parties and other records of the case are also given in the Annexure-B.

(3.) It is averred/stated in the Complaint that: