JAG MOHAN DUTTA Vs. EARTHCON COSTRUCTION PVT. LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed under Sec. 21 (a)(i) of the Consumer Protection Act, 1986 (for short 'the Act') by the Complainants against Opposite Parties (OPs) as detailed above, inter alia praying for:-

(2.) Notice was issued to the OPs on 6/3/2020 with directions to file written statements within a period of 30 days from the date of receipt of notice.

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