DLF HOMES PANCHKULA PVT. LTD. Vs. AMIT CHHOKRA

JUDGEMENT

(1.) The present First Appeal has been filed under Sec. 51 of the Consumer Protection Act, 2019 (hereinafter referred to as 'the Act') against the Order dtd. 11/6/2021 passed by the learned State Consumer Disputes Redressal Commission, U.T. Chandigarh, (hereinafter referred as 'the State Commission'), in Consumer Complaint No. 31 of 2020 whereby the State Commission partly allowed the complaint.

(2.) There was 67 days delay in filing the Appeal and for the reasons stated in IA No. 7283/2021 the delay is condoned.

(3.) For Convenience, the parties are being referred to as stated in the Complaint before the State Commission. Amit Chhokra is referred to as the Complainant (Respondent No. 1 herein). DLF Homes Panchkula Pvt. Ltd. is referred as the Opposite Party (OP)/ Builder (Appellant herein) and Mr. Rajeev Singh and Vishal Gupta are referred to as the OP-2 and 3 (Proforma Respondent No. 2 and 3).