RAJNISH BHARDWAJ Vs. CHD. DEVELOPERS LTD.

JUDGEMENT

(1.) All these Consumer Complaints, under Section 21(a)(i) read with Section 22 of the Consumer Protection Act, 1986 (for short "the Act"), have been filed by the Complainants, the allottees of Residential Flats/Apartments in a Group Housing Project, namely, "106 Golf Avenue" (for short "the Project"), to be developed and constructed by the Opposite Party in Sector 106, Gurgaon, Haryana, seeking injunctive relief and compensation for the losses suffered by them on account of Unfair and Restrictive Trade Practices adopted and the deficient services rendered by the Opposite Party in not handing over the possession of the allotted Flats/Apartments within the stipulated time.

(2.) All the Complainants have entered into identical "Agreements to Sell'/"Flat Buyer Agreements" with the Opposite Party; the facts and question of law involved in their cases are similar, inasmuch as physical possession of the allotted Flats, has not been handed over within the committed period and almost similar reliefs have been prayed for by all the Complainants.

(3.) For the sake of convenience, the material facts, enumerated hereinafter, are taken from the Consumer Complaint No. 3775 of 2017 titled as Rajnish Bhardwaj Vs. M/s. CHD Developers Limited.