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Judgment
Sh. Ashok Manchanda, AR appeared on behalf of the Complainant through video conferencing.
Adv. Aditya Singh along with Adv. Prakash Chandra & Adv. Sudhanshu Arya appeared on behalf of Respondents.
Both parties informed this Authority that the Revision Petition has been disposed of by Hon’ble REAT dated 26.11.2025. This order was taken on record.
Sh. Ashok Manchanda, AR of the Complainant requested for an order on the execution petition filed by him.
Ld. Counsel for the Respondents stated that they will make valid offer within 3 weeks. AR of the Complainant stated that he is yet to receive any offer from the Respondents
The Authority considered the Execution Petition filed by Complainant and read the relevant extract of the order dated 19.01.2022, which is as under:-
“17.The documents filed by the Respondents clearly establish the fact that project was developed in three phases and the completion cum occupancy certificates were obtained for all three phases prior to 01.05.2017 i.e. the date on which 8 RE(RD) Act 2016 came into force. Since, the completion cum occupancy certificates for all the three phases of project “DLF Capital Greens”, were issued prior to 01.05.2017 and Phase II B(in which Complainants apartment falls) was issued on 21.02.2017, the project does not come under the purview of RE(RD) Act, 2016 and hence present complaint cannot be entertained by this Authority.
18.However, in the interest of justice, we consider it appropriate to direct the Respondents to hand over the possession of the flat/apartment booked by the Complainants in terms of the agreement executed between the two parties on payment of all outstanding dues by the complainants, within a period of 45 days."
Relist case for orders on 28.01.2026 at 02:30 p.m..