DEWAN ASHWANI Vs. UNITECH RELIABLE PROJECTS PVT LTD

JUDGEMENT

(1.) There is a magic in that little word 'home'. It is a mystic circle and surrounds comforts and virtues, never known beyond its hollowed limits. However, the customers are exasperated by senseless delay made by the Builder of a colony.

(2.) The present complaint was filed by the above mentioned eight complainants. Mr. Abhishek Sharma & Mrs. Shilpi Lal Sharma, the Complainants at Sl. No. 8 in the memo of parties, have settled the matter with Unitech Reliable Projects Pvt. Ltd. , the OP and the case filed by them against the OP stood withdrawn vide order dated 07.08.2014. All the seven complainants contend that they have got the same interest and have filed this complaint under Section 12(c) of the Consumer Protection Act, 1986.

(3.) In the year, 2006-07, the OP inserted an advertisement for availability of flats in their projects Unitech Verve, Sector Pi-II, Greater Noida, District Gautam Bhudh Nagar, Uttar Pradesh. All the above seven complainants, either individually or jointly, applied for the flats as per the Brochure and the terms and conditions. They have paid up to date consideration as demanded and due, to the OP. The case of each set of complainants is discussed here, as under:-