AMIT CHAWLA Vs. PARSVNATH DEVELOPERS LTD.

JUDGEMENT

(1.) The Appellants/Complainants have filed these appeals against order dated 28.5.2014 passed by State Commission, Delhi in Complaint Case No.317 of 2011 Amit Chawla V/s. Parsvnath Developers Ltd., Complaint Case No.315 of 2011 Aman Grover Vs. Parsvnath Developers Ltd. and Complaint Case No.316 of 2014 Sanjay Kumar Sharma Vs. Parsvnath Developers Ltd. Vide impugned order passed in F.A. No.1158 of 2014 (Complaint Case No.317 of 2011), the State Commission observed that judgement of Complaint Case No.317/2011 shall mutatis mutandis apply to all the complaint cases. The State Commission has dismissed all the three complaints filed by the appellants.

(2.) Since, facts of all three cases are similar and common question of law is involved, thus these appeals are being disposed of by this common order.

(3.) Case of Amit Chawla Vs. Parsvnath Developers Ltd., F.A. No.1158/2014 (Complaint Case No.317/2011) is taken as the lead case.