National Consumer Disputes Redressal
Dewan Ashwani & 7 Ors. vs Unitech Reliable Projects Pvt. Ltd. on 11 February, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI EXECUTION APPLICATION NO. 29-34 OF 2015 IN CC/282/2012 1. DEWAN ASHWANI & 7 ORS. ...........Appellants(s) Versus 1. UNITECH RELIABLE PROJECTS PVT. LTD. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE J.M. MALIK, PRESIDING MEMBER HON'BLE DR. S.M. KANTIKAR, MEMBER For the Appellant : Dr. Harish Uppal, Advocate For the Respondent : Mr. Sunil Mund, Advocate with Mr. Manoj Kumar, Advocate & Mr. Ashok Dubey,A.R.( D.G.M.-Legal Dated : 11 Feb 2016 ORDER Counsel for the parties present. Counsel for the Opposite Party submits that the flats are ready and their possession will be delivered within 30 days from today including the fact that the Sub-lease deed will be executed, within 30 days from today, failing which, the OP will be liable to pay penalty of Rs.1,000/- each, per day.
The OP has deducted the TDS and in view of the judgement reported in GDA V. Dr. N.K. Gupta, decided on 18.09.2002 in Revision Petition No. 2244 of 1999, TDS will not be deducted.
TDS stand paid. It also includes compensation as well as the TDS, awarded by this Commission.
The Execution Applications stand disposed of. If any party has any problem, it can approach the Commission again.
......................J J.M. MALIK PRESIDING MEMBER ...................... DR. S.M. KANTIKAR MEMBER