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Judgment
Adv. Komal Mittal, along with Adv. Aneesh Mittal, Adv. Sonia Abrol appeared on behalf of the Complainant.
The Complainant had booked a unit in the project “Mulbery” being developed by “M/s Vanshi Buildtech Pvt. Ltd.” in the year 2015. However, the Complainant is now seeking refund stating that the project has not started yet.
It is noted that the complaint has been filed in the name of Sh. Narendra Kumar while the allottee is Ms. Jai shree Kumar.
Ld. Counsel for the Complainant submitted that due to some technical problem the name of Sh. Narendra Kumar wrongly mentioned as a Complainant in the complaint.
Ld. Counsel for the Complainant seeks the liberty to make necessary amendment in the complaint. Request allowed.
Office is directed to provide the edit mode to the Complainant within 2 days. The complainant shall make necessary amendments in Form ‘M’ within 7 days thereafter.
After the amendments are made in Form ‘M’ by the Complainant, the IT Department is directed to make necessary changes in the title of the complaint.
Let a notice of the complaint be issued to the Respondents with a direction to file their reply by 15.03.2024 with copy served on the Complainant.
The Complainant shall file rejoinder, if any, by 30.03.2024 with copy served on the Respondents.
Matter be listed for further hearing on 18.04.2024 at 11:30 am.