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Judgment
Ms. Amita Sarkar, Complainant appeared in person.
States that she had booked a 3 BHK residential unit in a project named Antriksh Urban Greek, Phase 1, Dwarka, Delhi and has paid Rs. 11,23,454/- till date.
However, till date there is no progress in the project and therefore, the Complainant is seeking refund of the amount paid.
It is observed that the payments have been made to M/s AJN Infrastructure Pvt. Ltd., who have issued payment receipts. Therefore, the complaint needs to be amended to add name of M/s AJN Infrastructure Pvt. Ltd. in the array of Respondents and delete the name of Antriksh Group therefrom.
It is also observed that the allotment has been made in the joint name of Ms. Amita Sarkar and Mr. Tamal Sarkar. Therefore, the complaint also needs to amend memo of parties to include name of joint allottee.
The Complainant was advised to amend the complaint accordingly for which office will provide edit mode.
List the case for 15.01.2024 at 2:30 pm.