SAVITA PUNDE Vs. VATIKA LIMITED

JUDGEMENT

(1.) Both these Consumer Complaints are filed under Sec. 21 of the Consumer Protection Act 1986, against Vatika Limited seeking refund of the entire amount collected by the Opposite Party from the Complainants towards consideration of the residential Units alongwith interest, compensation and costs.

(2.) Since the factual matrix and issues involved in both these Complaints are virtually identical, they are now being disposed off by this common Order.

(3.) The facts leading upto the present Complaints are that the Opposite Party is engaged in the business of housing construction and allied activities in the region in and around NCR and Delhi. In 2011-2012, the Opposite Party had launched the a Group Housing Project known as "Sovereign Next" situated at Sector- 82A, Gurugram, Haryana. The said Project is a part of the integrated township "Vatika India Next" to be developed in Sectors 82, 82A, 83, 84 and 85 of Gurugram Manesar Urban Complex 2021.