Tribunals and CommissionsSingle Bench(2024) 05 RERA CK 4518

Ms. Priya Berry & Anr. vs M/s Purearth Infrastructure Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 28 May 2024

HON’BLE JUDGES
Ajay Kumar Kuhar, Member
CASE NUMBER
Com/09/01/2023

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Judgment

8 paragraphs · 134 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. Katyayani Shukla, Proxy Counsel for the main Counsel Adv. Luv Kumar Gupta appeared for the Complainants.

3.

Adv. Malyaj Sehgal appeared for the Respondents.

4.

Complainants have not filed rejoinder to the reply filed by the Respondents.

5.

Ld. Counsel appearing for Complainants, requests for one more opportunity stating that the main Counsel has some personal difficulty, therefore, the rejoinder could not be filed.

6.

Complainants have already been granted three opportunities to file the rejoinder.

7.

However, in the interest of justice one last and final opportunity is granted to file rejoinder by 10.08.2024 with copy served on the Respondents.

8.

Matter be listed for final hearing on 27.08.2024 at 11:30 am.