H C KUMAR Vs. UNITECH LIMITED

JUDGEMENT

(1.) CC/1019/2015

(2.) The complaints have been resisted by the opposite party on the grounds which this Commission has already rejected in several consumer complaints including CC/1191/2015 Vishal Mehta & Ors. Vs. M/s. Unitech Limited decided on 19.7.2017 and CC/548/2014 Koshika Agarwal Vs. M/s. Unitech Limited & connected matters decided on 31.10.2017. Since all those grounds have already been rejected by this Commission, I need not examine them afresh in these complaints.

(3.) In view of the decisions of this Commission in Vishal Mehta and Koshika Agarwal , the complaints are disposed of with the following directions: