RAMESH CHANDER DHAWAN Vs. SAVITA DHAWAN

JUDGEMENT

(1.) Mr. Prem Narain. - This appeal has been filed by the appellants, Ramesh Chander Dhawan and another against the order dated 25.7.2017 passed by the State Commission, Delhi in CC No. 1068 of 2017.

(2.) Brief facts of the case are that in February, 2011 the respondent launched a residential project namely "North Eye" situated at Sector-74, Noida, Uttar Pradesh. On 25.4.2011 the appellants booked a flat in the aforementioned project by making payment of an amount of Rs. 2,00,000/- towards the boking of the flat /unit in pursuance to which the appellants received the Provisional Allotment Letter from the respondent towards the provisional allotment of Unit No.2843, Floor No.28, Tower North Eye, Cape Town. On

(3.) Hence the present appeal.