VARUN SINGH Vs. CHD DEVELOPERS

JUDGEMENT

(1.) The present Consumer Complaints have been filed under Sec. 12(1)(a) of the Consumer Protection Act, 1986 (for short "the Act") against Opposite Party No.1, M/s. CHD Developers (hereinafter referred to as Builder), Opposite Party No. 2, Mr. Gaurav Mittal, Director of the Opposite Party No. 1, by the Complainants / Allottees of Residential Flats in a Group Housing Project, namely, "106 Golf Avenue" (for short "the Project"), to be developed and constructed by the OP Builder in Sector 106, Gurgaon, Haryana, seeking refund and compensation for the losses suffered by them on account of Unfair and Restrictive Trade Practices adopted and the deficient services rendered by the Opposite Party in not handing over the possession of the allotted Flats/Apartments within the stipulated time.

(2.) "a) Direct the Opposite Parties to complete the construction of the project and handover possession of the respective Unit to the complainants of the said Project by or before the conclusion of the resent proceedings before this Hon'ble Commission alongwith interest @ 18 per annum from date of respective due date of possession till date of actual possession; or.