SANDEEP RAY Vs. EARTH BUILDPROP PVT LTD

JUDGEMENT

(1.) This complaint has been filed by Sandeep Ray against the opposite party Earth Buildprop Pvt. Ltd.

(2.) Brief facts of the case are that the Opposite party launched its residential scheme as "Earth Elacasa". Total cost of the flat was Rs.88,29,010/-. Amount paid by complainant was Rs.31,45,984.23. BBA was executed on 21.5.2015. As per clause 11 of the agreement possession was to be delivered within 36 months from the date of agreement, with a grace period of 6 months i.e. by end of 2018. License granted to opposite party to complete the project expired in 2016 and is not renewed since then. Hence a complaint has been filed requesting refund of the paid amount along with interest.

(3.) The learned counsel for complainant was heard for admissibility and the record was perused.