AI Structured Summary
Not yet generated for this judgment
Judgment
Sh. Manoj Kumar appeared for the Complainant.
Adv. Ray Vikram Nath along with Adv. Harshvardhan Jha appeared on behalf of NBCC.
Adv. Sushil Tekriwal along with Adv. Dr. Mamta Tekriwal and Sh. Anu Manglani appeared on behalf of Interveners.
Ld. Counsel for NBCC informed that the Complainant is a bulk allottee who was allotted 598 units by NBCC. Of these NBCC/MoHUA has received full payment in respect of 170 units and 60% in respect of 145 units. Therefore, allotment in respect of 262 units are confirmed. Of balance, he stated that 41 units on the 7th floor are under stay granted by Hon'ble High Court. NBCC has also received payment in respect of few more units without any intimation details of which are being collated.
Sh. Manoj Kumar, Representative of Mansan Builders Pvt. Ltd. a bulk allottee stated that he has received money in respect of approximately 400 units.
The Authority notes that NBCC/MoHUA has cancelled 336 units except certain units which in stay by the Hon'ble High Court.
In view of the above counter claims, the Authority directs the Complainant to furnish to the Authority, and to NBCC, details of money received in respect of each unit by 29.04.2026.
Thereafter, NBCC may verify and submit money received in their account vis-a-viz details given by the Complainant and submit a consolidated report showing the number of units and amount collected by Mansan Builder Pvt. Ltd. and amount received by NBCC so that a fair view would be taken on the matter under adjudication.
Ld. Counsel for NBCC stated that they would like to file reply to the intervention application and may be granted some time. Request allowed.
NBCC and Mansan Builders Pvt. Ltd. may file replies to the intervention application by 05.05.2026 with copies served on the Interveners.
List the case on 07.05.2026 at 2:30 pm.