MADHAVI GAUTAM NAHAR Vs. ANAND SHELTERS DEVELOPERS

JUDGEMENT

(1.) The substantive question in consumer complaints no. 319 of 2011 and no. 320 of 2011 is whether or not the complainants are entitled to due lawful possession and registration of the respective subject flats.

(2.) C.C. no. 319 of 2011 and c.c. no. 320 of 2011 have been allowed in favour of the complainants by the State Commission vide its common Order dated 16.02.2016:

(3.) The parties in the two c.c.s are as below: