ADVANCE ISPAT (INDIA) LTD Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) This Consumer Complaint has been filed by the complainant M/s. Advance Ispat (India) Ltd. against the Opposite Party, M/s. Parsvnath Developers Ltd.

(2.) Brief facts of the case are that the complainant had booked two Unit/Flat No. T 12-110 (11th Floor) Area 1855 sq. ft. & T-17- 902 (9th Floor)) Area 1855 sq. ft., in Parasvnath Plesant, Dharuhera, Haryana (Customer Code A0087) & A0085) respectively with the respondent by depositing a sum of Rs.9,00,000/- vide two cheques No.570100 & 570099, drawn on Bank of India Branch New Delhi on 11.4.2006. Total cost of flats is Rs.66,78,000/-. The complainant was issued two provisional allotment letters dated 14.3.2007 by the respondent in respect of the above said two units/flats. The complainant had paid to the respondent a total amount of Rs.24,37,470/- against the above said units till June, 2008 and the respondent had executed an agreement for two flats in favour of the complainant on 14.8.2008.

(3.) The complainant had sent various letters to find out the status of construction particularly letter dated 20.2.2011 and 22.5.2014. However, no reply was given by the OP. When there was no response from the OP and there was no progress in the construction, the complainant sent registered letter dated 24.10.2016 to the OP asking for refund of the paid amount of Rs.24,37,470/- alongwith interest @ 24% p.a. from the date of deposit till refund. No reply was received by the complainant even of this registered letter. Then the complainant sent Legal Notice dated 7.11.2016 to the OP for refunding the paid amount alongwith interest @ 24% p.a. within a period of seven days. However, no response was received by the complainant even of this Legal Notice.