TWEESHA WADHWA Vs. UNITECH REALIABLE PROJECTS PVT LTD

JUDGEMENT

(1.) The complainants booked a residential apartment with the OP in a project namely 'Unitech Verve' which the OP was to develop in Sector Pi-II of Greater Noida. Vide allotment letter dated 29.12.2007, Apartment No.1401 in Tower 2 of the aforesaid project was allotted to them on the terms and conditions annexed thereto and executed on 23.01.2008. As per clause 4(a)(i) of the said terms and conditions, the possession was to be delivered within 27 months of their execution meaning thereby that the possession ought to have been delivered by 23.04.2010. The grievance of the complainants is that the possession of the apartment has not even been delivered to them despite they having already paid Rs.52,36,587/- to the OP. The complainants are, therefore, before this Commission seeking refund of the said amount alongwith compensation etc.

(2.) The opposite party was served on 14.9.2018 but did not file its written version. The right of opposite party to file its written version therefore, was closed vide order dated 11.1.2019.

(3.) I have heard the learned counsel for the complainants and have considered the affidavits and documents filed by them. No one appeared for the opposite party when the matter was called for hearing.