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Judgment
Adv. Sudesh Chandra Sharma appeared on behalf of the Complainants.
Adv. Nikhil Batra appeared as Proxy Counsel on behalf of main Counsel Adv. Jatin S Sethi for the Respondents.
The Authority considered application moved by the Respondents under Order 1 Rule 10 read with Section 151 of C.P.C 1908 along with Section 35(2) and 37 of RE(RD) Act, 2016 to implead DDA as party.
We considered above application moved by the Respondents, heard argument of Ld. Counsels and rejected the same as DDA neither asked the Respondents to make any housing society nor asked them to collect money from public nor allotted any land for construction of the flats. Moreover, the Complainant is seeking refund of amount deposited with Respondents and to decide the issue impleadment of DDA as party is not necessary.
After hearing the arguments of both the parties, cases are reserved for orders.