SUBHASH CHANDER MALIK Vs. VATIKA LTD

JUDGEMENT

(1.) These two Consumer Complaints (CCs) have been filed by the Complainant(s) against Opposite Parties as detailed above, inter alia praying for following directions:- Prayers in CC 1041 of 2016

(2.) Since the facts and question of law involved and the reliefs prayed for in these complaints are similar/identical and against the same Opposite Parties except for minor variations in the dates, events, amount involved and flat numbers etc., which are summarized in the Table at Annexure-A, these complaints are being disposed off by this common order. However, for the sake of convenience, Consumer Complaint (CC) No. 1041 of 2016 is treated as the lead case and facts enumerated herein under are taken from CC 1041/2016.

(3.) Notice was issued to the OP(s) on 29/8/2016. 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 Complainant (s)/other relevant details, based on pleadings of the parties and other records of the case are also given in the Table at Annexure-A.