DHRUV SHARMA Vs. PARSVNATH DEVELOPERS LIMITED

JUDGEMENT

(1.) The predecessor in interest of the complainant booked residential flat in a project namely 'Parsvnath Exotica' which the OP was to develop in Sector-53 of Gurgaon and executed Builder Buyers Agreement on 02.08.2007. Later, the said allotment was purchased by the complainant and was transferred in his name. The allotment was purchased more than one year after the execution of the Builder Buyers Agreement. The following are the particulars of the allotment made in this complaint including the date of execution of the Builder Buyer Agreement, the agreed consideration and the amount stated to have been paid to the OP.

(2.) XXX XXX XXX

(3.) Clause 10(a) of the agreement reads as under: