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. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH PARSVNATH DEVELOPERS LTD. — Appellant Vs. GAGANDEEP BRAR AND ANOTHER — Respondent ( Before : M.R. Shah and A.S. Bopanna, JJ. ) Civil Appeal No. 6380 of 2021 With Civil Appeal No. 6383 of 2021 (Preferred By Parsvnath Developers Ltd.) Civil Appeal No. 6385 of 2021 (Preferred By Parsvnath […]
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