RAHUL MAYOR Vs. UNITECH LIMITED

JUDGEMENT

(1.) IA/ 21410 / 2018 ( CONDONATION OF DELAY)

(2.) Counsel for the complainant has confined his relief to the refund of the deposited amount alongwith compensation of 10% p.a. on the said deposited amount from the date of respective deposits and litigation expenses @ 10,000/- as has been granted by this Commission in identical matter i.e. Consumer Complaint No. 1623 of 2016 titled Ajoy Narain Vs. M/s Unitech Limited decided on 27.11.2017.

(3.) I have heard the arguments of the parties.