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Tribunals and CommissionsDivision Bench(2023) 09 RERA CK 3593

Dr. Hari Ram Singh vs M/s Dwarka Heights CHS Ltd. & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 21 September 2023

HON’BLE JUDGES
Ajay Kumar Kuhar, Member · Devesh Singh, Member
CASE NUMBER
Com/02/03/2023

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Judgment

10 paragraphs · 156 words
1.

Adv. T.D. Tiwari along with Dr. Hari Ram Singh has appeared in person.

2.

None has appeared for the Respondents.

3.

The notice sent to the Respondents received back unserved.

4.

Ld. Counsel for the Complainant has furnished a fresh address of the Respondents as under: “Noida A-77, Shubh Shreya Building, 3rd Floor, Sector 4, Noida-201301”

5.

It is also informed that the case has been registered by EOW, Delhi Police against the Respondents.

6.

Let notice of the complaint be sent to the Respondents by all permissible modes and on the fresh address furnished today.

7.

In addition to that notice of the complaint be sent for service through the DCP, EOW as well.

8.

Respondents shall file reply by 20.11.2023 with copy served on the Complainant.

9.

The Complainant may file rejoinder, if any by 30.11.2023 with copy served on the Respondents.

10.

Matter be listed for hearing on 13.12.2023 at 11:30 am.