MOHAMMAD TARIQ Vs. M/S UNITECH LIMITED

JUDGEMENT

(1.) In this case no written version has been filed by the Opposite Party. Pleadings are complete. Final arguments are heard.

(2.) At the outset, it is submitted by the Learned Counsel for the Complainant that this case is covered case by "Swarn Talwar & Ors. vs. M/s. Unitech Ltd." [Consumer Complaint No. 349/2014 & other connected matters decided on 14.08.2015], of this Commission, relating to a flat in same project and that this order is upheld by the Hon'ble Supreme Court. On the ground of principle of parity, the complainant is entitled for the same relief which has been granted to the other flat buyers, by this Commission in "Swarn Talwar & Ors. vs. M/s. Unitech Ltd." [supra].

(3.) I have perused the record.