TRULY CREATIVE DEVELOPER PVT. LTD. THROUGH ITS DIRECTOR SHRI RAJENDRA BARDE, 66, RAJENDRA NAGAR DATTA PADA ROAD, BORIVALI (EAST) MUMBAI Vs. MADHAVEJI M. MANGE C WING, 909, ROCK ENCLAVE, NEAR SAHYADRI NAGAR, KANDIVALI (WEST) MUMBAI

JUDGEMENT

(1.) All these appeals arise out of single order of State Commission in different complaints; hence, decided by single order.

(2.) All these appeals arise out of order dated 5.3.2015 passed by State Commission in Complaint No. 13/573 to 13/597 - Madhaveji M. Mange Vs. Truly Creative Developers Pvt. Ltd. , Mr. D.T. Bhosale Vs. Truly Creative Developers Pvt. Ltd. , Chandrakant Ramji More Vs. Truly Creative Developers Pvt. Ltd. , Usha Pradeep Menon Vs. Truly Creative Developers Pvt. Ltd. , Chiman D. Patel Vs. Truly Creative Developers Pvt. Ltd. , Kishor Moreshwar Zare Vs. Truly Creative Developers Pvt. Ltd. , Monica Rodrigues Vs. Truly Creative Developers Pvt. Ltd. , Rajendra Ranganath Pendhaje Vs. Truly Creative Developers Pvt. Ltd. , Prabhu Nath Vs. Truly Creative Developers Pvt. Ltd. , Mr. Shriprakash R. Dwivedi Vs. Truly Creative Developers Pvt. Ltd. , Ishwarlal L. Kawa Vs. Truly Creative Developers Pvt. Ltd. , V. Gopalkrishnan Vs. Truly Creative Developers Pvt. Ltd. , Bharatkumar Gokaldas Ved Vs. Truly Creative Developers Pvt. Ltd. , Nipa Dilip Patel Vs. Truly Creative Developers Pvt. Ltd. , Shankar Balkrishna Parab Vs. Truly Creative Developers Pvt. Ltd. , Gunawanta Shivram Gidhankar Vs. Truly Creative Developers Pvt. Ltd. , Mr. Subhash Ramji More Vs. Truly Creative Developers Pvt. Ltd. , Mr. Mohan Anandrao Patil Vs. Truly Creative Developers Pvt. Ltd. , V.S. Vijaya Vs. Truly Creative Developers Pvt. Ltd. , Vishwanath Tukaram Hirlekar Vs. Truly Creative Developers Pvt. Ltd. , Mr. Sakharam Appaji Jagtap Vs. Truly Creative Developers Pvt. Ltd. , Mr. Harichandra Ganpat Mahadik Vs. Truly Creative Developers Pvt. Ltd. , Rajesh K. Panda Vs. Truly Creative Developers Pvt. Ltd. , Sadashiv Appaji Jagtap Vs. Truly Creative Developers Pvt. Ltd. and Rajshri A. Pavale Vs. Truly Creative Developers Pvt. Ltd. respectively by which evidence of OP was closed.

(3.) Brief facts of the case are that complainant/respondent filed complaint before learned State Commission against OP/appellant for directing OP to handover possession of flat along with compensation. During pendency of complaints by order dated 5.3.2015, evidence of OP was closed against which, these appeals have been filed along with application for condonation of delay.