VARINDER ABROL Vs. UNITECH LIMITED

JUDGEMENT

(1.) In CC/2267/2016, the complainants, namely, Varinder Abrol and Suman Abrol booked a residential flat with the opposite party in a project namely 'Unitech Habitat', which the opposite party was to develop in Sector Pi-II of Greater Noida. Vide allotment letter dated 26.03.2007, residential flat No. 704 in Tower 1 of the aforesaid project was allotted to them for a consideration of Rs. 6957560/-. In terms of Clause 4 (a) (i) of the terms and conditions of the allotment executed between the parties, the possession of the flat was to be delivered within three years from the date of allotment meaning thereby that the possession ought to have been delivered by 26.3.2010. The grievance of the complainants is that despite they having already paid Rs. 6286508/- to the opposite party, the possession has not been offered to them. The complainants are therefore before this Commission, seeking refund of the amount paid by them along with compensation etc.

(2.) In CC/2268/2016, the complainant, namely, Punit Mehrotra also booked a residential flat with the opposite party in the project namely 'Unitech Habitat', which the opposite party was to develop in Greater Noida. Vide allotment letter dated 16.09.2006, residential flat No. 902 in Tower 19 of the aforesaid project was allotted to the complainant for a consideration of Rs. 5988770/-. In terms of Clause 4(a)(i) of the terms and conditions of the allotment executed between the parties, the possession of the flat was to be delivered to the complainant within three years from the date of allotment meaning thereby that the possession ought to have been delivered by 16.09.2009. The grievance of the complainant is that despite he having already paid Rs. 5420683/- to the opposite party, the possession has not been offered to him. The complainant is therefore before this Commission, seeking refund of the amount paid by him along with compensation etc.

(3.) In CC/2269/2016, the complainants, namely Sumit Malhotra, Ritu Malhotra and Raj Malhotra booked a residential flat with the opposite party in the said project namely 'Unitech Habitat' in Greater Noida. Vide allotment letter dated 16.07.2007, residential flat No. 1203 in Tower 4 of the aforesaid project was allotted to them for a consideration of Rs. 6823759/-. In terms of Clause 4(a)(i) of the terms and conditions of the allotment executed between the parties, the possession of the flat was to be delivered within three years from the date of allotment meaning thereby that the possession ought to have been delivered by 16.7.2010. The grievance of the complainants is that despite they having already paid Rs. 6156296/- to the opposite party, the possession has not been offered to them. The complainants are therefore before this Commission, seeking refund of the amount paid by them along with compensation etc.