Tribunals and CommissionsSingle Bench(2025) 04 RERA CK 2466

Mrs. Meenu Monga & Anr. vs M/s DLF Urban Pvt. Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 9 April 2025

HON’BLE JUDGES
Devesh Singh, Member
CASE NUMBER
Com/14/05/2024

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Judgment

8 paragraphs · 130 words
1.

The case was taken up by the single bench in terms of the Order No. F/4(138)Admn/Bench/RERA/2022/1414a dated 28.06.2023.

2.

Adv. Mansi Bajaj appeared for Complainants along with Mr. Ranu Monga, one of the Complainants in person.

3.

Adv. Abhishek S along with Adv. Prakash Chandra and Ms. Mandeep Kaur, AR appeared for the Respondents.

4.

Ld. Counsel for Respondents informed that reply has been filed online yesterday only and submitted hardcopy during the proceedings today.

5.

Copy of reply has also been handed over to the Ld. Counsel for Complainants.

6.

Ld. Counsel for Complainants requests for four weeks’ time to file rejoinder.

7.

Complainants may file rejoinder, if any, by 09.05.2025 with copy served on the Respondents.

8.

List the case on 03.07.2025 at 11:30 am for arguments.