VINEET GANERIWALA Vs. UNITECH LIMITED

JUDGEMENT

(1.) This complaint has been filed by Vineet Ganeriwala against the opposite party.

(2.) Complainant booked unit no.1103, Floor 11 Tower A2, Unitech south Park, Gurgaon, Haryana for a total consideration of Rs. 94,61,600/- and the complainant has paid Rs. 30,23,200/- to the opposite party in instalments. The delivery of flat was to be given within 36 months from the date of builder buyer agreement which was signed on 25.8.2011. The possession has not been given so far. However the complainant does not want to proceed with the possession of the flat due to various reasons. The complainant wants refund of the entire money paid by him along with 18 % interest p.a. from date of payment till the date of refund. Aggrieved, the complainant has filed the present complaint.

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