AMANDEEP SINGH Vs. UNITECH LIMITED

JUDGEMENT

(1.) Ia/22641/2018 (For C/delay)

(2.) One Mr. Gurmeet Singh booked a residential plot with the OP Unitech Ltd. in a project, namely, 'Uniworld City' which the OP was to develop in Sector 97 of Mohali. Plot No.0044 in Block-C of the above-referred project was allotted to him for consideration of Rs.7472010/-. The buyer then executed an agreement with the OP on 17.7.2008 incorporating the terms and conditions of the said allotment. As per clause 4.a(i) of the said agreement, the possession of the plot was to be delivered within 36 months of its execution, subject of course to force majure circumstances. The possession therefore, ought to have been delivered by 17.7.2011. The aforesaid allotment was later purchased by the complainant and the said allotment was transferred in his name vide letter dated 31.3.2011 available on page 14 of the paper-book. The grievance of the complainant is that the possession of the allotted plot has not even been offered despite payment of Rs.7218060/- to the OP. The complainant is, therefore, before this Commission seeking refund of the aforesaid amount along with compensation and interest etc.

(3.) The OP did not file its written version and therefore, its right to file the same was closed vide order dated 23.2.2018.