Sanjay Sharma And An... v. Unitech Ltd. Through...

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI

1. SANJAY SHARMA & ANR.

S/O SH. M.P. SHARMA R/O 1101, TOWER NO. 18, CLOSE SOUTH, NIRVANA COUNTRY,

GURGAON

HARYANA

2. MANDAVI SHARMA

W/O SH SANJAY SHARMA R/O 1101, TOWER NO. 18, CLOSE SOUTH, NIRVANA COUNTRY,

GURGAON

HARYANA ...........Complainant(s) Versus  

1. M/S. UNITECH LTD.

THROUGH ITS MANAGING DIRECTOR 6, COMMUNITY CENTRE, SAKET,

NEW DELHI-110017 ...........Opp.Party(s) BEFORE:    HON'BLE MR. JUSTICE R.K. AGRAWAL,PRESIDENT   HON'BLE MRS. M. SHREESHA,MEMBER For the Complainant : Mr. Sushil Kaushik, Advocate

For the Opp.Party : Mr. Babanjeet Singh Mew, Advocate Dated : 07 Jan 2019

ORDER

Mr. Babanjeet Singh Mew, Learned Counsel, who represents the Opposite Party, states that the Opposite Party does not propose to file any affidavit relating to admission/denial of the documents and evidence, as the matter is squarely covered by an order dated 28.09.2018, passed by this Commission in Consumer Complaint No. 2103 of 2016 [Rajendera Beri & Son (HUF) v. M/s Unitech Ltd.] and other allied matters.

We, therefore, dispose of these Complaints finally in terms of the order dated 28.09.2018 passed in Consumer Complaint No. 2103 of 2016 and the directions given therein shall also be applicable in the present cases.  

  ......................J

R.K. AGRAWAL PRESIDENT ......................

M. SHREESHA MEMBER