RAJ PAL VERMA Vs. JAI PRAKASH ASSOCIATE LTD.

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by the complainant against opposite parties as detailed above, inter alia praying for directions to OPs:-

(2.) Notice was issued to the opposite parties on 25/01/2018 giving them 45 days' time to file their written statement.

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