RAJESH KUMAR AGRAWAL Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) Counsel for the parties are present. Evidence has been filed.

(2.) Arguments heard.

(3.) Shri Rajesh Kumar Agarwal, the complainant booked a residential flat and was initially allotted a flat in Tower No.T-17, Flat No.802 by the OP-Parsvnath Developers Ltd.. The complex was known as Parsvnath Village. Subsequently, the allotment was changed and both the parties agreed to get flat No.T8, 801. The agreement was entered into between the parties on 04-07-2007. It was agreed that the plot would be given within a period of 36 months. The counsel for the opposite party has also invited our attention towards clause 8(b) of the agreement which runs as follows: