Refund of Amount Archives

Will a subsequent purchaser who steps into the shoes of an original allottee of a housing project have the same rights as that of the original allottee? SC explains

Supreme Court: The Bench of Uday Umesh Lalit, Hemant Gupta and S. Ravindra Bhat, JJ., while giving major relief to homebuyers, held

National Consumer Disputes Redressal Commission

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Buyer cannot be made to wait indefinitely for possession of flat when the entire consideration amount has been made

National Consumer Disputes Redressal Commission (NCDRC): R.K. Agrawal (President) while deciding the present consumer case held that, “Wherever the Builder commits a particular

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Developer directed to give compensation in view of “Principles of Natural Justice”; delay of 4 years in refund of ‘booking amount’ on cancellation

National Consumer Disputes Redressal Commission (NCDRC): The Bench comprising of Justice R.K. Agrawal (President) and M. Shreesha (Member) while addressing a complaint

Case Briefs Tribunals/Commissions/Regulatory Bodies

NCDRC | Buyers cannot be made to wait indefinitely for possession of apartment in case of incomplete construction; ‘Developer’ to refund the amount paid

National Consumers Disputes Redressal Commission (NCDRC): The Bench comprising of Justice R.K. Agrawal (President) and M. Shreesha (Member) while addressing a complaint