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Judgment
Ms. Riya Seth Counsel appeared for the Complaints in complaint Case No.24 and 38 of 2019 and Shri Sameer Tandan, Counsel for Complainants in Complaint No. 16 and 17 of 2019.
Ms. Cauvery Birbal, Counsel for Respondent No.2 DDA appeared in Complaint Cases No. 16, 24 and 38 of 2019 and Ms. Mansi Bajaj, Counsel for Respondent No.2 DDA appeared for the Complaint Case No.17 of 2019.
Shri Praveen Kapoor, Counsel for the Respondent no-1 i.e. for M/s C.J. Infrastructure Pvt. Ltd. Present in respect of all the Complaint Cases i.e. Case No. 16,17, 24 and 38 of 2019.
Ms. Cauveri Birbal submitted that the application for issuance of completion/ occupancy certificate as per prevailing Building Bye-laws was not submitted by the Respondent No.1 with DDA. She also requested for some time to submit the counter to the reply filed by the Respondent No-1.
Ms. Mansi Bajaj, Counsel for Respondent No. 2 submits that she has not received the reply from the Respondent No-1 till now. Counsel for Respondent No.1 assured that he will send the reply to the counsels within a day.
All the Counsels were heard for some time.
They have sought time for a period of 4 weeks for filing the rejoinder/ counter reply.
Request allowed.
List this matter for further hearing on 23 September 2021 at 14:00 hrs.