SUKHDEV SINGH GAMBHIR Vs. UNITECH LIMITED

JUDGEMENT

(1.) The affidavits by way of evidence are taken on record. IA disposed of.

(2.) The requisite permission in terms of Section 12(1)(c) of the CP Act was granted to the original complainants on 22.3.2018. Thereafter, a public notice was also published in the newspapers on 14.8.2018. The OP having not filed its written version, its right to file the said written version was closed on 22.3.2018. Thereafter, having noticed that no notice post grant of the permission under Section12 (1)(c) of the CP Act had been issued to the OP, a fresh notice of admission of the complaint was directed to be issued to the OP vide order dated 30.8.2018. The said notice was served upon the OP on 27.11.2018 and an affidavit of service was filed. Since the written version was not filed by the OP, despite the said service on 27.11.2018, its right to file its written version was closed. The complainants as well as several other flat buyers, who were impleaded in this complaint after grant of permission under Section 12(1)(c) of the C.P. Act, were directed to file their affidavits by way of evidence and the matter was listed for final hearing for today, since it is stated to be covered by the previous decisions of this Commission.

(3.) Accordingly, affidavits by way of evidence have been filed by several flat buyers.