Tribunals and CommissionsDivision Bench(2024) 04 RERA CK 4598

Geeta Dang & Anr. vs Platinum Multistate Co-operative Housing Society

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/10/11/2023

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Judgment

9 paragraphs · 142 words
1.

Adv. Pradeep Yadav appeared on behalf of the Complainants.

2.

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

7.

The Respondents shall file reply by 30.05.2024 with copy served on the Complainants.

8.

Complainants may file rejoinder, if any, by 30.06.2024 with copy served on the Respondents.

9.

Matter be listed for hearing on 09.07.2024 at 11:30 am.