FORTUNE REALTY Vs. PARIMAL KUMAR RAHA

JUDGEMENT

(1.) The present revision petition has been filed against the order dated 06.03.2019 of West Bengal State Consumer Disputes Redressal Commission ( in short, the State Commission) passed in Appeal No. A/661/2016 of the petitioners. The petitioners had filed an appeal against the order of the District Forum dated 10.06.2016 in CC No. 55 of 2016 whereby the complaint of the respondents was allowed and following directions were issued :

(2.) The appeal against the order of the District Forum was dismissed. The State Commission has held as under:

(3.) Petitioners are aggrieved of the directions of the District Forum whereby it is directed to hand over the CC (Completion Certificate) immediately to the complainants / respondents. It is submitted that completion certificate is not being given by the authorities and for that the petitioners are required to submit a plan for sanction of the third floor of the building and for which the complainants are not cooperating and signing the requisite documents. It is submitted that since the complainants are not cooperating, the completion certificate cannot be issued and those directions cannot be complied with. It is also prayed that respondents be directed to cooperate and sign the requisite documents for the sanction of the plan for third floor.