AI Structured Summary
Not yet generated for this judgment
Judgment
Adv. R B Singh appeared on behalf of the Complainant.
Complainant had booked a flat in the project namely Antriksh Urban Greek Phase-2. Since, the project has not started yet the Complainant is seeking refund of the amount deposited with the Respondents Promoter
Ld. Counsel for Complainant stated that Complainant had deposited a sum of Rs. 5,37,900/- with the Respondents, which the Complainant is claiming now. The Complainant is also seeking compensation of Rs. 2 Lakh.
Ld. Counsel submits that his prayer for compensation may not be considered in the present complaint and he will take appropriate step for seeking compensation under the RE(RD) Act, 2016 as per the law. He has confined to his prayer for refund of Rs. 5,37,900/-.
It is noticed that Ms. Ishmeet Kaur Ghai is also a co-allottee however, her name is not mentioned in Form M. The Ld. Counsel request for liberty to amend the complaint and to include the name of Ms. Ishmeet Kaur Ghai as Co-complainant.
Request of Ld. Counsel is allowed. The office shall provide edit mode to the Complainant.
After the necessary amendments are made notice of the complaint be issued to the Respondents.
Respondents shall file reply by 30.08.2023 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 10.09.2023 with copy served on the Respondents.
Matter be listed on 20.09.2023 at 11:30 am.