PREMIUM ACRES INFRATECH PVT LTD & 3 ORS THROUGH ITS MANAGING DIRECTOR; PREMIUM ACRES INFRATECH PVT LTD THROUGH ITS GENERAL MAANGER; PREMIUM ACRES INFRATECH PVT LTD; PARMINDER SINGH SEHGAL (DIRECTOR) Vs. SANDEEP GUPTA & 2 ORS S/O VIDYA SAGAR; SANJAY JAIN (DIRECTOR); DEWAN HOUSING FINANCE CORPORATION LTD

JUDGEMENT

(1.) This first appeal has been filed by the appellants M/s. Premium Acres Infratech Pvt. Ltd. against the order dated 21.6.2017 of the State Consumer Disputes Redressal Commission, UT Chandigarh, (in short 'the State Commission') passed in Consumer Complaint No. 855 of 2017.

(2.) Brief facts of the case are that the complainants/respondents booked a flat with the appellant/opposite party for a total consideration of Rs. 37,51,800/-. The complainants paid Rs. 28,27,654/- in total. However, the progress of the construction was not proper and there was no possibility of handing over the possession on the due date as per the agreement. The complainants then filed a consumer complaint no. 855 of 2016 before the State Commission, which was resisted by the opposite party. However, the State Commission has passed the following order on 21.06.2017 as under:-

(3.) Hence the present appeal.