DLF HOMES PANCHKULA PVT LTD Vs. KANTA NARANG

JUDGEMENT

(1.) In this Appeal, filed by DLF Homes Panchkula Pvt. Ltd. (hereinafter referred to as the Developer) against the order dated 28.5.2018, passed by the State Consumer Disputes Redressal Commission, UT at Chandigarh (hereinafter referred to as the State Commission), the Respondents/Complainants have sought possession of the flats/apartments booked by them.

(2.) We have heard Learned Counsel for the Parties.

(3.) We find that the controversy regarding handing over delayed possession and claim of refund, along with interest, has been set at rest by the Hon'ble Supreme Court in DLF Homes Panchkula Pvt. Ltd. Vs. D.S. Dhanda, Etc. Etc. and DLF Homes Panchkula Pvt. Ltd. & Anr. Vs. Sudesh Goyal, Etc., 2019 2 CPJ 117 (SC). The Hon'ble Supreme Court has given the following directions: