PRAMOD YADAV & ANR. Vs. UNITECH HI

JUDGEMENT

(1.) The complainants who are husband and wife booked a residential flat in a project namely Burgundy which the OP is developing in Sector-96 to 98 of Noida. Vide allotment letter dated 27.08.2010, a residential apartment No.0602 on Level 6 in Tower-1 of the aforesaid project having a super area of about 5575 sq.ft was allotted to them, for a total consideration of Rs.3,39,60,797/-. The complainants have already paid a sum of Rs.3,33,48,470.00 to the opposite party.

(2.) The complaint has been resisted by the opposite party on the same ground which this Commission has already rejected in Consumer Complaint No.367 of 2015 - Richa Aggarwal Vs. Unitech Hi-Tech Developers Limited decided on 4.11.2016. The order of this Commission in Richa Aggarwal (supra), to the extent it is relevant, reads as under:-

(3.) Identical grounds were taken by the OP in CC No. 148 of 2015 Gaurav Chhabra Vs. M/s Unitech Hi-Tech Developers Ltd. and connected matters decided on 02.11.2016. The following view taken by this Commission in the aforesaid decision is relevant for the purpose of this complaint as well.