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Judgment
Adv. Chandan Malav along with Sh. Pawan Singh, Sr. Manager appeared on behalf of the Applicant.
Sh. Masood Akhtar, E.E. appeared on behalf of DDA.
Applicant informed the Authority that they had applied for extension before the expiry of the registration though not in Form E.
The Authority directed them to make an application seeking extension in Form E giving details of fee already deposited and also the reasons for extension in the prescribed format.
They were also directed to file application for extension of registration by 10.06.2024 along with status report and photographs of construction showing progress of the project.
Case is posted on 23.07.2024 at 2:30 pm.
Office is directed to examine the application submitted by them and put up for the consideration of the Authority on receipt.