Tribunals and CommissionsSingle Bench(2026) 05 RERA CK 3841

Alisha Gupta & Anr. vs Revanta Multi State CGHS Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 20 May 2026

HON’BLE JUDGES
Devesh Singh, Member
CASE NUMBER
Com/14/01/2026

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Judgment

10 paragraphs · 163 words
1.

Adv. Sakshi Sharma appeared for the Complainants.

2.

Adv. Yatender Bhardwaj, Proxy Counsel appeared on behalf of the Respondents.

3.

Ld. Counsel for Complainant submitted that copy of amended complaint has been furnished to Respondents through WhatsApp.

4.

Ld. Proxy Counsel for Respondents stated that few of the pages of amended complaint sent through WhatsApp are not legible at all.

5.

Ld. Counsel for Complainant has furnished hard copy of amended complaint during proceedings today.

6.

Ld. Counsel for Respondents again pointed out that some pages are not legible in the hard copy either.

7.

Ld. Counsel for Complainant assured that certified copy of true translation of the pages which are illegible would be provided to Respondents within one week.

8.

Complainant was asked to file a set of translated copies before the Authority also for its records and reference.

9.

Respondents may file reply within three weeks from today.

10.

List the matter on 08.07.2026 at 11:30 am for further proceedings.