ALFA THERM LTD Vs. UNITED LIMITED AND ORS

JUDGEMENT

(1.) The present complaint has been filed by Alpha Therm Ltd., the complainant, through Smt. Aman Chatha, its Director. Para No.1 of the complaint runs as follows :-

(2.) The relevant portion of the Resolution runs, as follows :-

(3.) The complainant, in the year, 2006, booked a residential flat in her own name, in the project of M/s. Unitech Ltd., the OP. The flat was allotted in her favour, on 15.06.2006/07.11.2006. The possession was to be handed over within 36 months' of signing of the Agreement dated 07.11.2006. On 01.06.2007, Smt. Aman Chatha, being the Director of the complainant company, got the name of her company, substituted in place of her own name, for the accounting purposes. More than six years' have elapsed, but the complainant company has not been put in possession of the flat. The complainant has already made 90% of the payment amounting to Rs.56,65,686/-. The complainant has taken loan in the sum of Rs.16,23,708/- and has been paying EMIs to the extent of Rs.30,699/-.