CHANDIGARH OVERSEAS PRIVATE LIMITED Vs. AMNINDER DEEP SINGH

JUDGEMENT

(1.) The instant Appeal has been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 27.09.2018 passed in Consumer Complaint No. 227 of 2018 by the State Consumer Disputes Redressal Commission, Punjab, hereinafter referred to as the 'State Commission'.

(2.) The Appellants, Chandigarh Overseas Private Limited, were the Opposite Parties before the State Commission, and are hereinafter being referred to as the 'Builder Co.'.

(3.) Brief salient facts of the case, shorn of unnecessary details, are that the Complainants deposited Rs. 20,00,000/- with the Builder Co. with an application dated 10.05.2010 for allotment of a "Design Studio", hereinafter being referred to as the 'Unit', in their "Industrial Knowledge (Fashion Technology) Park", hereinafter being referred to as the 'Project'.