GAURAV SHARMA & 5 ORS Vs. UNITECH LIMITED

JUDGEMENT

(1.) In the Complaint Case, the Complainants had bookedresidential Flats/Apartments in the Opposite Party project Unihomes 3, Sector-113 Noidawith the Opposite Party. It is stated that as per Buyers Agreement, the Apartment was to be given in 30/36 months as per clause 5.A.(i) It is alleged by the Complainants that despite receiving substantial payment (95%) under the subvention scheme, the possession of the Apartmenthas not been given to the Complainants.

(2.) Alleging deficiency on the part of Opposite Party, Complainants filed a Complaint before this Commission under Section 21 of the Consumer Protection Act, 1986, prayingrelief as under:-

(3.) To direct the Opposite Party to immediately hand over the possession of the residential flats/Apartments in the complex "unihomes 3" in sector 113 Noidain a habitable and livable condition with all amenities or in the alternative