PRAVEEN SHARMA & ANR Vs. UNITECH LIMITED

JUDGEMENT

(1.) A complete copy of the Buyers Agreement is taken on record.

(2.) The OP did not file its written version and therefore, its right to file the said version was closed vide order dated 08.08.2018.

(3.) I have heard the learned counsel for the complainants and have considered the affidavit filed by the complainants by way of evidence.