BALBIR SINGH DHALTA Vs. DLF UNIVERSAL LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainant against the opposite party as detailed above, inter aila praying for directing the OP to:-

(2.) Notice was issued to the opposite party on 6/8/2018 giving them 30 days' time to file their written statement.

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