BAJWA DEVELOPERS LIMITED Vs. SANJAY SHARMA

JUDGEMENT

(1.) Delay condoned.

(2.) We have heard the Learned Counsel for the Petitioner and perused the impugned orders passed by the State Commission.

(3.) Learned Counsel does not dispute that the Respondents/Complainants had made payment of substantial amount to the Petitioner on different dates for allotment of the flats in question. However, the possession of the flats had not been handed over to the Complainants, on account of which they approached the District Forum, which had directed the present Petitioner to refund the entire amount deposited by them, along with interest @ 12% p.a., and some amounts towards compensation and costs also.