APARNA SHUKLA & ANR Vs. UNITECH LTD

JUDGEMENT

(1.) Cc/182/2015

(2.) The terms and conditions of the Buyer's Agreement are identical in all the cases and all the complainants are seeking refund of the amount paid by them to the opposite party, with compensation.

(3.) The complaints have been resisted by the opposite party on identical grounds. The grounds taken in the written version of the opposite party have repeatedly been considered and rejected by this Commission in a number of cases. The following primarily are the grounds on which the complaints have been resisted:-