PRAVINCHANDRA NAGJIBHAI Vs. GANESH BUILDERS

JUDGEMENT

(1.) Applicatiton is made on behalf of the O. P. for adjournment, since Advocate incharge is busy. Dispute is filed in the year 1996 and that being so, adjournment as sought cannot be granted.

(2.) Although, complainants are not present, we are proceeding to dispose of this complaint on perusal of the material available before us.

(3.) There are 6 complainants who are the flat purchasers and the O. P. are the builders. Although the complaint has not been drafted in a coherent manner, what we gather is flat purchasers have put into possession somewhere in the year 1988-1989 and their grievance is that the Builders have not executed Deed of Conveyance and taken steps for formation of Co-operative Housing Society as required, which is the statutory obligation of the Builder under the provisions of Maharashtra Flat Ownership Act, 1963.