housing law, builder obligations, flat buyers
0  31 Aug, 2010
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Nahalchand Laloochand Pvt. Ltd. Vs. Panchali Co-Operative Housing Society Ltd.

  Supreme Court Of India Civil Appeal /2544/2010
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Case Background

The legal proceedings began with the City Civil Court, which dismissed the suit with costs. The promoter's appeal was then taken to the High Court, which upheld the lower court's ...

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