YADVENDRA SINGH Vs. UNITECH ACACIA PROHECT PVT LTD

JUDGEMENT

(1.) IA/5383/2018 (For c/delay in filing the evidence)

(2.) I have heard the learned counsel for the parties and have considered the documents and affidavits filed by the complainant by way of evidence.

(3.) The complainant booked an apartment with the OP and vide allotment letter dated 06.04.2012, apartment no.3001 in Tower-3 of the project 'Burgundy' in Unitech Golf and Country Club in Sector-96, 97 & 98 of Noida was allotted to him for a consideration of Rs.3,49,00,257/- as per the terms and conditions annexed to the allotment letter. As per clause 5(a)(i) of the said terms and conditions executed on 27.04.2012, the apartment was to be offered to the allottee for interiors and fit outs, within thirty months of the execution of the terms and conditions of allotment. The apartment ought to have been offered for interiors and fit outs by 27.10.2014. The same having not been done, the complainant is before this Commission seeking refund of the amount paid to the OP, with compensation etc.