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Judgment
Ms. Shilpa Sethi, Complainant appeared in person along with Sh. Vikas Saxena.
States that she had booked a residential flat in the project named “Officers Enclave” of the Respondent Society and has paid an amount of Rs. 31,35,520/- till date.
However, there has been no progress in the project so far and therefore she seeks refund of the amount paid to the Respondents.
It is observed that the Complainant has made Sh. Neh Srivastava and Sh. Naresh Bhandari as Respondents, whereas, the receipts for the payments are issued by Central Secretariat Services Officers Society.
Therefore, the Complainant is required to amend the complaint by deleting the name of present persons from the array of Respondents and adding the Central Secretariat Services Officers Society as Respondent.
Office may provide edit mode to the Complainant for the purpose.
List the case on 08.07.2024 at 2:30 pm.