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    DISTRICT - NATIONAL CONSUMER DISPUTES REDRESSAL FORUM

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    CONSUMER COMPLAINT UNDER SECTION 12 OF THE CONSUMER PROTECTION ACT, 1986 AS AMENDED TILL DATE TO BE FILED BEFORE THE HON’BLE DISTRICT CONSUMER DISPUTES REDRESSAL FORUM AGAINST A BUILDER SEEKING DIRECTIONS TO IMMEDIATELY HANDOVER THE POSSESSION OF THE FLAT TO THE COMPLAINANT ALONGWITH THE PAYMENT OF PENALTY AND COMPENSATION
    consumer complaint under section 12 of the consumer protection act, 1986 as amended till date to be filed before the hon’ble district consumer disputes redressal forum against a builder seeking directions to immediately handover the possession of the flat to the complainant alongwith the payment of penalty and compensation
    CONSUMER COMPLAINT UNDER SECTION 12 OF THE CONSUMER PROTECTION ACT, 1986 AS AMENDED TILL DATE TO BE FILED BEFORE THE NATIONAL CONSUMER REDRESSAL FORUM, AGAINST A BUILDER SEEKING DIRECTIONS TO IMMEDIATELY COMPLETE THE CONSTRUCTION OF THE BUILDINGS AND HANDOVER THE POSSESSION OF THE FLAT TO THE COMPLAINANT ALONGWITH THE PAYMENT OF PENALTY AND COMPENSATION
    consumer complaint under section 12 of the consumer protection act, 1986 as amended till date to be filed before the national consumer redressal forum, against a builder seeking directions to immediately complete the construction of the buildings and handover the possession of the flat to the complainant alongwith the payment of penalty and compensation