DEEPAK VASUDEVA Vs. ADEL LANDMARKS PROJECT LTD.

JUDGEMENT

(1.) Counsel for the Complainant present. Evidence filed. Arguments heard. Mr. Deepal Vasudeva, the complainant in this case purchased a residential plot measuring 500 sq.ft. from Adel Landmarks Project Ltd., the OP in this case. The complainant paid the amount in instalments. He was assured that he would get the plot within 18 months. The stipulation in the agreement runs as follows: -

(2.) Counsel for the complainant submits that the complainant paid an amount in the sum around Rs.75,00,000/ -. According to the complainant, the payment was made through cheques in the sum of Rs.24.20 lacs. He further submits that the rest of the amount was paid in cash.

(3.) It is now alleged that the OP does not have the land. Their Chairman, Sh. H.S. Barara has been imprisoned and sent to jail for the last ¾ months. His bail applications were dismissed by the Punjab & Haryana High Court.