Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Manjeet Kaur Monga v. K.L. Suneja and Ors. - (Competition Appellate Tribunal) (03 Aug 2015)

Cancelling allotment for non-payment of installments towards delayed construction constitutes unfair trade practice

MANU/TA/0040/2015

MRTP/ Competition Laws

In a case where the Complainant stopped depositing installments towards a flat for failure to complete construction within the stipulated time, the Tribunal held the Respondent's act of cancelling the allotment to be an unfair trade practice. Despite demands for information by the Complainant, the Respondents had failed to respond to her communications and keep her apprised about the progress made. The Tribunal held the Complainant to be justified in stopping payment of further installments. Though it had authority to award compensation to the Complainants, the Tribunal could not compel the Respondents to grant physical possession of the flat to the Complainant.

Relevant : Ghaziabad Development Authority Vs. Ved Prakash Aggarwal MANU/SC/7712/2008 V.N. Bharat Vs. DDA and another MANU/SC/8009/2008

Tags : DELAYED CONSTRUCTION   INSTALLMENT   CANCELLATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved