JAYA VIJ & ANR Vs. UNITECH LTD

JUDGEMENT

(1.) Ia/4684/2019 (Early hearing)

(2.) The OP has filed its written version contesting the complaint but has not filed any affidavit by way of evidence. I have heard the learned counsel for the parties and have considered the evidence filed by the complainants. In the written version filed by the opposite party, they have not disputed the allotment made to the complainants nor have they disputed the amount received from them. In fact, the payment received from the complainants has been expressly admitted in the written version filed by the opposite party.

(3.) The learned counsel for the complainants states that several other consumer complaints pertaining to allotments made in this project have already been allowed by this Commission after rejecting the grounds on which the said complaints were contested. A reference in this regard is made to CC/810/2017 Santosh Goyal Vs. Unitech Ltd. decided on 19.1.2018 including CC/1191/2015 - Vishal Mehta & Ors. Vs. M/s. Unitech Limited decided on 19.7.2017, CC/427/2014 - Satish Kumar Pandey Vs. M/s. Unitech Ltd. & Anr. and connected matters, decided on 8.6.2015 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, the said grounds need not be examined afresh in this complaint.