JAI PRAKASH KAUSHIK Vs. UMANG REALTECH PRIVATE LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed 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. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. as per details given in the Table at Annexure-A. The details of the flats 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 at Annexure-A.

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