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Judgment
ORDER
New IA-6199/2023
Prayer in the application is as follows:
“(i)Allow the present application and direct the Respondents to implement the Resolution Plan as approved by the Hon'ble Tribunal vide order dated 28.04.2022 in CA No. 1659(PB) of 2019; and
(ii)Take appropriate action against Respondents for issuing such illegal demand letter dated 13.06.2023 to the Applicant: and
(iii)Stay the demand letter dated 13.06.2023 and forfeiture letter or Cautionary/Warning notice dated 26.07.2023 issued by the Respondents to the Applicant; and
(iv)Pass such any other order as this Hon'ble Tribunal may deem think it fit.”
While we issue notice to the Respondent/SRA, who is a home-buyers association alleging issues post approval of the plan subject to the maintainability of this application. This is one among the several IAs filed by one or the other home-buyers post the approval of the plan.
We feel appropriate to send a notice to the IBBI to enter an appearance in the matter and give assistance as to how to proceed in the case of a claim, which is being filed after the approval of the Resolution Plan.
List the matter again on 31.01.2024.