Tribunals and CommissionsDivision Bench(2024) 04 RERA CK 4597

Dhananjay Gupta vs Platinum Multistate Co-operative Housing Society & Ors.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 18 April 2024

HON’BLE JUDGES
Ajay Kumar Kuhar, Member · Devesh Singh, Member
CASE NUMBER
Com/02/12/2023

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Judgment

9 paragraphs · 146 words
1.

Adv. Vinayak Uniyal appeared on behalf of the Complainant.

2.

Ld. Counsel for the Complainant filed his Vakalatnama. Be taken on record.

3.

Adv. Aakanksha Sahni appeared on behalf of the Respondents.

4.

Ld. Counsel for the Respondents submitted that she has been asked to submit her Memo of Appearance as Vakalatnama in her favour is yet to be given by the Respondents.

5.

Ld. Counsel for the Respondents further submitted that she has not received the copy of the Complaint.

6.

Ld. Counsel for the Complainant shall supply copy of the complaint within two days from today to the Respondents.

7.

The Respondents shall file reply by 25.05.2024 with copy served on the Complainant.

8.

Complainant may file rejoinder, if any, by 30.05.2024 with copy served on the Respondents.

9.

Matter be listed for hearing on 04.06.2024 at 11:30 am along with connected matters.