RAMESH BAWEJA Vs. EMAAR INDIA LTD.

JUDGEMENT

(1.) Learned Counsel for the parties were heard on 12.02.2026 and the matter was reserved for orders.

(2.) Vide order dated 30.04.2025, after referring to the earlier final order dated 05.11.2023 passed in CC No. 1197 of 2015, this Commission recorded that the Complainants had booked Flat No. TPD-G-F11-1105 admeasuring 1950 sq. ft. for a total consideration of 1,37,50,741.50 and that the Builder Buyer Agreement dated 19.04.2011 stipulated delivery of possession within 30 months.

(3.) The complaint was disposed of on 05.11.2023 with directions to revoke cancellation, hand over possession within three months subject to payment of the original consideration, pay delay compensation as specified therein and pay 1,00,000/- towards litigation costs. While dealing with the cross Execution Applications, this Commission, by order dated 30.04.2025, clarified the following: