SKIPPER TOWERS PVT LTD Vs. A P GUPTA

JUDGEMENT

(1.) THESE are three appeals filed by the same appellant-M/s. Skipper Towers Pvt. Ltd. against the order of 26th March, 1992 in Case No. 217/91 The State Commission had also ordered that same order would dispose of cases No. 218/91 (Smt Savitri Devi v. Skipper Constructions & Anr.) and 219/91 (R. K. Gupta v. Skipper Constructions & Anr.). Consequently I am disposing of these appeals by a common order.

(2.) THE three respondents here, were complainants, before the State Commission and the appellant was Opposite Party. They would be referred to as such in this order.

(3.) AS observed by the State Commission in its order, the shops as also commercial complex i.e. offices-have not been fully constructed and the question of delivery of possession of the same to the Complainants did not arise. The State Commission, therefore, held that in these circumstances the Complainants were entitled to refund of the amount deposited by each of the Complainants.