ANKITA MAMTANI Vs. EMAAR MGF LAND LIMITED

JUDGEMENT

(1.) The complainant applied to the OP No.1 namely Emaar MGF Land Ltd. through Asley Estate Pvt. Ltd. for allotment of a residential unit in a project namely 'Palm Terraces' which was to be developed in Sector-66 of Gurgaon. The application for registration and booking was submitted on 29.05.2010 in respect of Unit No.PTF-1C-0302 to be located on the third floor in Block No.1C with use of two car parkings. The sale consideration for the said unit was agreed at Rs.1,32,41,993/-.

(2.) The parties then executed an Apartment Buyers Agreement dated 26.07.2010. OP No.2 Conscient Infrastructure Pvt. Ltd. was the confirming party to the said agreement. Clause 3 & 4 of the preamble to the said agreement read as under:

(3.) Clause 14(a) of the agreement related to possession of the apartment reads as under: