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Judgment
Adv. Dr. Zulfiqar Ali Khan appeared on behalf of the Complainant.
States that the Complainant has booked a residential apartment in a project named Adhikari Awas Yojna, Dwarka, Delhi developed by the Respondent Society.
He states that the Complainant has paid Rs. 28,38,150/- till date. However, there is no progress in the project and therefore, the Complainant is seeking refund of the amount paid.
It is observed that the receipts submitted as proof of payment show total to amount of Rs. 23,77,900/-, whereas the Complainant has claimed refund for an amount of Rs. 28,38,150/-. The Complainant is therefore, directed to submit copies of receipts as a proof of payment so that his claim for refund may be verified.
Issue notice to the Respondents to furnish reply to the complaint with copy served on the Complainant by 29.12.2023.
The Complainant may file a rejoinder, if any by 15.01.2024 with copy served on the Respondents.
List the case on 27.02.2024 at 11:30 am.