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Judgment
Adv. Rajat Kapoor appeared on behalf of the Complainant.
States that the Complainant has booked a residential unit in a project named Antriksh Urban Greek Phase-2, Delhi of the Respondents Society and has paid an amount of Rs. 6,11,520/- till date in September 2015.
However, till date there is no progress in the project and the residential unit has not been handed over to the Complainant.
He states that the Respondents had earlier promised to refund the amount but did not do so. Therefore, the Complainant is seeking refund of the amount paid along with interest.
Issue notice to the Respondents to file reply by 11.03.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 26.03.2024 with copy served on the Respondents.
List the case on 27.03.2024 at 11:30 am.