LAWS(NCD)-2018-10-104

UNITECH LTD. & ANR. Vs. GULSHAN KUMAR CHHABRA

Decided On October 10, 2018
Unitech Ltd. And Anr. Appellant
V/S
Gulshan Kumar Chhabra Respondents

JUDGEMENT

(1.) These appeals are directed against different orders passed by the State Commission whereby the appellants were directed to refund the amount which the respondents had paid to them for purchasing residential flats/plots in 'Uniworld City' at Mohali. The State Commission directed the appellants also to pay interest @ 12%/15% per annum on the principal sum paid by the respondents to them. Compensation and cost of litigation was also awarded to the complainants in addition to the direction for refund of the principal amount alongwith interest. In the event of the failure of the appellants to comply with the said order within the time stipulated in the order, the interest was to increase to 18% per annum interest compounded quarterly.

(2.) Being aggrieved from the aforesaid order, the appellants are before this Commission by way of these appeals. Since there is a delay ranging from 66 days to 487 days in filing the appeals, the appellants have also filed applications seeking condonation of the said delay.

(3.) The applications seeking condonation of delay in filing the appeals have been opposed by the respondents/complainants who have stated that similar applications filed by appellants have already been rejected by another Bench of this Commission vide its order dated 05.12.2017 in FA No.2296 of 2017 Unitech Limited and Anr. v. Om Prakash Dua and Ors. and connected matters .