Tribunals and CommissionsFull Bench(2022) 05 RERA CK 0865

NBCC

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 18 May 2022

HON’BLE JUDGES
Anand Kumar, Chairperson · Ramesh Chandra, Member · Ajay Kumar Kuhar, Member
CASE NUMBER
F1/109/PR/2021 (Physical), F1/110/PR/2021 (Physical), F1/115/PR/2021 (Physical), F1/116/PR/2021 (Physical), F1/117/PR/2021 (Physical), F1/118/PR/2021 (Physical)

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Judgment

8 paragraphs · 208 words

The Applicants were represented by Sh. Alok Rastogi, Sr. ED and requested that they have completed all the formalities relating to registration of following projects:

(i)

Sarojini Nagar Commercial Phase-1

(ii)

Narouji Nagar Commercial Phase-3

(iii)

Thyagraj Nagar GPRA Project

2.

Office after examination of these proposals pointed out that Form-B needs to be re-submitted in respect of all these three projects.

3.

The Authority directs the Applicants to submit revised Form-B immediately. The Authority further directs the Applicants to submit an affidavit in respect of Sarojini Nagar Commercial Phase-1 and Narouji Nagar Commercial Phase-3 projects that they have not advertised, marketed, booked, sold or offered for sale, or invited persons to purchase in any manner any space or apartment or building, as the case may be, in any of these projects. On receipt of Form-B and Affidavits, office is directed to examine and put up the proposals for the consideration of the Authority.

4.

The Applicants also directed to submit a request for revising the date of completion of Thyagraj Nagar Project. The Authority would consider the request, if a formal request is made by the Applicants in this regard.

5.

Applicants are lastly directed to furnish complete applications in respect of all remaining projects by 30.06.2022.