TDI INFRATECH LTD Vs. SUNDEEP SINGH GULATI

JUDGEMENT

(1.) We heard learned counsel for the appellant - builder co. and learned counsel for the respondents - complainants, and perused the material on record.

(2.) This is a buyer - builder co. dispute relating to refund of the amount deposited by the buyers - complainants on cancellation of the allotment by the builder co.

(3.) First deposit of Rs. 5,87,500/- by the buyers - complainants was made in 2006; total deposit of Rs. 19,49,625/- was made between 2006 to 2010; allotment of the subject plot was cancelled by the builder co. in 2012; the complainants went before the State Commission in 2012; we are now in 2019; no refund, with or without deduction/s, with or without interest, has been made to the complainants by the builder co. till date i.e. till 07.06.2019, the date of hearing on admission before this Commission.