ROHITA JAIDKA Vs. M/S. UNITECH LTD.

JUDGEMENT

(1.) The learned counsel for the complainant points out that this matter is covered by the decision of this Commission in 28.11.2016 passed in C.C. No.1100 of 2015 - Vibha Gupta v. M/s Unitech Ltd. and connected matters. The complainants before this Commission had booked residential flats with the opposite party in a project, namely, "Exquisite", Nirvana Country-2, Gurgaon. Allotment letters were issued, allotting different flats to them for consideration, which was more than Rs. 1 crore in each case. The allotment was followed by execution of the Buyers Agreement between the parties. The possession was to be delivered within 36 months from the execution of the Buyers Agreement. The possession having not been delivered, the complainants are before this Commission seeking refund of the amount paid by them to the opposite party along with compensation in the form of interest.

(2.) The complaints have been resisted by the opposite party on the grounds which this Commission has already rejected in Vibha Gupta(supra).

(3.) Since the grievance of the complainants is identical to the grievance of the allottees in Vibha Gupta (supra) and the plea taken by the opposite party have already been rejected by this Commission, I need not re-visit the matter again.