RENU CHAUHAN Vs. ANTHEM YASH INFRACITY PVT. LTD.

JUDGEMENT

(1.) Heard learned counsel for the complainants and the learned counsel for the opposite parties.

(2.) The present complaint was filed claiming refund as against the bookings of the apartments developed by the opposite party no. 1, M/s. Anthem Yash Infracity Pvt. Ltd. The complaint was originally preferred by 29 people, whereafter three people sought impleadment that was allowed and the present complaint is on behalf of 32 complainants.

(3.) The relief prayed for are as follows: