ATUL KUMAR VERMA Vs. M3M INDIA LTD.

JUDGEMENT

(1.) The present batch of Consumer Complaints i.e., CC/269/2018, CC/275/2018, CC/276/2018, CC/2171/2018, CC/2172/2018 and CC/2295/2018 have been filed under Sec. 21(a) (i) of the Consumer Protection Act, 1986 (for short 'the Act') by the Complainants, against M/S M3M India Ltd. (hereinafter referred to as the 'Opposite Party/Builder') seeking refund of the entire amount collected from them along with compensation, and other reliefs on the ground of delay in construction of the project.

(2.) Since the facts and question of law involved in these Complaints are similar except for minor variations in the dates, events and the unit numbers, these Complaints are being disposed of by this common Order. However, for the sake of convenience, the Consumer Complaint No. 269 of 2018 is treated as the lead case and the facts enumerated hereinafter are taken from this Complaint.

(3.) The facts leading to the present Complaint are that the Complainant/Mr. Vaibhav Garg booked a Unit in the Project 'M3M Woodshire' of the Opposite Party situated in Sector 107, Gurgaon, Haryana. For the sake of convenience, the relevant details of the Unit are as under: <FRM>JUDGEMENT_28_LAWS(NCD)8_2024_1.html</FRM>