BENGAL UNITECH UNIVERSAL INFRASTUCTURE PVT LTD Vs. JAYANTA KUMAR GHOSH & ANR S/O LT CHINTA HARAN GHOSH

JUDGEMENT

(1.) Delay condoned.

(2.) We have heard Learned Counsel for the Appellant and perused the impugned orders.

(3.) The only point raised by Learned Counsel for the Appellant in the present Appeals is that the State Commission has erred in law in directing the Petitioner to pay to the Respondents/Complainants interest @ 8% p.a. from the committed date of possession, i.e. 002.2015, for the delay in construction and handing over possession of the flats in question.