MANISH PARWANI Vs. PARSVNATH DEVELOPERS LTD

JUDGEMENT

(1.) The learned counsel for the parties state on instructions that the present complaint may be disposed of in terms of the order dated 19.4.2018 passed by this Commission in CC/127/2018 Mallika Raghavan Vs. Parsvnath Developers Ltd. and CC/625/2016 Vikas Gupta Vs. Parsvnath Hessa Developers Pvt. Ltd. decided on 7.6.2018, which pertains to allotment of residential flat in this very project namely "Parsvnath Exotica' in Sector 53 of Gurgaon.

(2.) The learned counsel for the parties also agree that the special rebate to the complainant in this matter would be payable with effect from October, 2009. In fact, the special rebate for 25 months starting from October, 2009 and ending in October, 2011 has already been credited to the account of the complainant.

(3.) The complaint is therefore disposed of with the following directions: