https://sclaw.in/2023/04/16/held-impugned-orders-passed-by-the-national-commission-and-that-of-the-state-commission-are-required-to-be-modified-to-the-extent-holding-the-developer-liable-to-pay-compensation-under-clause-9c-of/
HELD Impugned orders passed by the National Commission and that of the State Commission are required to be modified to the extent holding the developer liable to pay compensation under clause 9(c) of the Flat Buyer Agreement to the extent of 70% and 30% liability would be upon the Chandigarh Housing Board.