DLF HOMES PANCHKULA PVT LTD & ANR Vs. D S DHANDA, ETC ETC

JUDGEMENT

(1.) Civil APPEAL NOS.4910-4941 OF 2019

(2.) The present appeals are directed against orders dated 24.10.2018 & 12.12.2018 passed by the National Consumer Disputes Redressal Commission (NCDRC) disposing 16 First Appeals wherein the appeals filed by the Appellant were decided by partially modifying the order passed by the State Consumer Disputes Redressal Commission (SCDRC) on 02.06.2016 wherein SCDRC directed the Appellant to hand over the physical possession of the units allotted to the respondents (Complainants), complete in all respects within a period of four months. However, for facility of reference, facts are taken from the complaint filed by Shri D.S. Dhanda. The SCDRC issued the following directions:

(3.) The Appellant preferred appeal against such order passed by SCDRC before the NCDRC. The NCDRC issued inter-alia the following directions: