COUNTRY COLONISERS PVT LTD Vs. HARMIT SINGH ARORA

JUDGEMENT

(1.) This relates to a home buyer - builder co. dispute.

(2.) On 03.06.2019, after hearing the learned counsel present and the complainants present in person, and after perusing the material on record, and after the due consideration, we recorded the sum and substance of our considered view in the daily Order:

(3.) We are giving our reasons hereinafter, and firming-up our findings and award.