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National Consumer Disputes Redressal

Harish Manghwani & Anr. vs M/S. Sunworld Residency Private ... on 21 June, 2019

NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI   CONSUMER CASE NO. 990 OF 2019   1. HARISH MANGHWANI & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 991 OF 2019   1. SHYJU MADHANGOPAL NAIR ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 992 OF 2019   1. PANKAJ KHERAJANI & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 993 OF 2019   1. MANISH RANGWANI & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 994 OF 2019   1. TANIYA WAGHNANI & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 995 OF 2019   1. VINOD KUMAR & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) CONSUMER CASE NO. 997 OF 2019   1. NAVEEN BOTHRA & ANR. ...........Complainant(s) Versus   1. M/S. SUNWORLD RESIDENCY PRIVATE LIMITED & ANR. ...........Opp.Party(s) BEFORE:     HON'BLE MR. PREM NARAIN,PRESIDING MEMBER For the Complainant : Mr Sarvesh Singh, Advocate For the Opp.Party :

Dated : 21 Jun 2019 ORDER The complaint is pre-mature, as according to the builder buyer agreement, the period of construction would mature only in September 2019, therefore, the complaint is returned to the complainant for filing after this period is over. Accordingly, consumer complaint nos. 990 to 995 and 997 of 2019 are dismissed being pre-mature. The complainant will have the liberty to file the complaint after completion of the stipulated period for handing over the possession as per the agreement.

        The court fees of Rs.5000/- in each case deposited by the complainant may be refunded to the complainant by the Registry within a period of thirty days.

  ...................... PREM NARAIN PRESIDING MEMBER