Maldeep Sidhu vs C.J. Infrastructure (P) Ltd. & Ors.

The Counsel for the Delhi Development Authority (DDA) appeared and submitted that an affidavit along with relevant annexures had since been submitted by DDA. The Counsel for the Complainant submitted that a copy of the affidavits/ documents filed by DDA have not been received by them. It was directed that copies may be provided to the Complainant and the Respondent. Similarly, copies of the affidavit filed by the Respondent may be provided to the Complainant and to DDA via emails later today.

During the course of the hearing, DDA was asked to indicate how much time it would require to complete the various items of work indicated at para 12(a) to 12(g) of its affidavit dated 19 September 2020. Director (Building) DDA submitted that this can be completed within sixty days provided the Respondent M/s. C.J. Infrastructure (P) Ltd. cooperates in providing copies of the documents that are available with them.

The Counsel for the Respondent claimed that they had already provided the copies of relevant documents to the representative of DDA. They, however, agreed to provide another copy in digital format, properly indexed and completed in all respects within one week before this Authority from where relevant copies can be provided to DDA. The documents to be provided by the Respondent must contain all relevant documents including, but not limited to copies of the successive sanction plans, copies of letters written by the Respondent to DDA with regard to any aspect to the project, copies of letters received by it from DDA, copies of the application for Completion Certificate filed by it, copies of letters and reminders sent by it to DDA in pursuit of obtaining the Completion Certificate, copies of receipt of moneys paid by it to DDA as fees or deposits or any other payments with respect to any aspect of the project, and a declaration that all the relevant documents available with it have been included in the compilation.

Similarly, the Complainants was directed to provide copies of relevant documents available with them, properly indexed and in a digital format within one week. Upon receipt of digital copies of documents from both the Complainant’s and Respondent’s side, copies may be furnished to DDA and to the opposing sides within a week thereafter. The request of DDA for allowing two weeks’ time after that to provide its full response based on the documents so received (as well as those received from other sources, if any) is allowed.

In submitting its reply, the DDA must also provide a clear answer to the question whether the said project is considered to be complete as on date and, in the event that the answer to the question is in the affirmative, to indicate the date with effect from which the project is considered to be complete.

List on 4 November 2020 at 11.30 AM.