P. PALANISAMY Vs. ANJLI INFRA HOUSING LLP

JUDGEMENT

(1.) The present batch of Consumer Complaints (CCs) have been filed by the Complainant(s) against Opposite Party as detailed above, inter alia praying for directions to the OP to:-

(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 Party except for minor variations in the dates, events 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. 2408 of 2017 is treated as the lead case and facts enumerated herein under are taken from CC/2408/2017.

(3.) 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-A.