Tribunals and CommissionsSingle Bench(2025) 02 RERA CK 1772

Ms. Nitai Kapoor vs Antrix Society & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 6 February 2025

HON’BLE JUDGES
Ajay Kumar Kuhar, Member
CASE NUMBER
Com/16/08/2024

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Judgment

9 paragraphs · 145 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. Abhishek Tiwari appeared on behalf of the Complainant.

3.

None appeared on behalf of the Respondents.

4.

The Respondents appeared on the last date of hearing, and the Counsel for the Respondents stated that a copy of the complaint was not received.

5.

Ld. Counsel for the Complainant submitted today that a copy of the complaint was supplied to the Respondents as per the directions.

6.

The Respondents have neither appeared nor filed a reply today.

7.

Last and final opportunity is granted to the Respondents to file their reply by 20.03.2025 with copy served on the Complainant.

8.

Complainant may file rejoinder, if any, by 31.03.2025 with copy served on the Respondents.

9.

Matter be listed for hearing on 02.04.2025 at 11:30 am.