VIKALP MOHAN Vs. UMANG REALTECH PVT LTD

JUDGEMENT

(1.) The complainants booked a residential apartment with the opposite party in a project namely Canary Residency/Monsoon Breeze which the opposite party was to develop in Gurgaon.

(2.) Clause-7.4 of Apartment Buyer's Agreement executed between the parties on 17.09.2008 reads as under:

(3.) The possession of the apartment was taken by the complainants in terms of letter dated 05.09.2015, which to the extent it is relevant, reads as under: