MONICA AHLUWALIA Vs. VARALI PROPERTIES LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the Complainants against Opposite Parties (OPs) as detailed above, inter alia praying for directions to the OP(s) to:-

(2.) Notice was issued to the OPs on 15/12/2021. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given as per Table below. The details of the flat allotted to the Complainants/other relevant details, based on pleadings of the parties and other records of the case are also given in the Table below. <FRM>JUDGEMENT_32_LAWS(NCD)9_2023_1.html</FRM>

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