NEERAJ GUPTA Vs. UNITECH LTD

JUDGEMENT

(1.) These consumer complaints have been filed by different allottees of flats in project Unitech South Park of the opposite party. As the issues involved and relief claimed in these complaints are similar, they are being decided together. Consumer Complaint No.758 of 2015 is taken as lead complaint case. However, details of these cases are as under:- <FRM>JUDGEMENT_11_LAWS(NCD)10_2018_1.html</FRM>

(2.) The possession has not been delivered to the complainant so far. In this context, the complaint has been filed with the following prayers:-

(3.) The opposite party resisted the complaint by filing the written statement. It has been stated that the project is in semi-finished state and possession is being offered on "as is where is basis". Many allottees have taken possession at this stage and opposite party is ready to give possession to the complainants on this basis. Otherwise, the company will refund the amounts paid as per provision of Clause 4. e of the builder-buyer agreement.