AMIT KUMAR Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) This appeal under Sec. 19 of the Act 1986 is in challenge to the Order dtd. 9/4/2019 of the State Commission in complaint no. 462 of 2013.

(2.) Heard the learned counsel for the parties and perused the material on record, including inter alia the impugned Order dtd. 9/4/2019 and the memorandum of appeal.

(3.) The State Commission vide its impugned Order dtd. 9/4/2019 dismissed the complaint after observing thus: