AMARJEET SINGH GADHOK Vs. RAHEJA DEVELOPERS LIMITED

JUDGEMENT

(1.) The present Consumer Complaint (CC) has been filed by eleven Complainants (pertain to 7 units) against Opposite Party (OP) as detailed above for delay in construction of the Project, inter alia praying for directions to the OP to:-

(2.) Notice was issued to the OP. Parties filed Written Statement/Reply, Rejoinder, Evidence by way of an Affidavit and Written Arguments/Synopsis etc. 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 below:

(3.) Brief facts of the case, as emerged from the pleadings of the parties and other case records are that: -