AI Structured Summary
Not yet generated for this judgment
Judgment
Adv. Shashank Mishra appeared along with Nirmal Jit Singh, Complainant in person.
Heard.
Complainant is seeking refund of the amount deposited with the Respondents as the project is not progressing as per the projection made by the Respondent Promoter.
Complainant has sent email to the Promoter number of times without any response from the Promoter.
Let the notice of the complaint be issued to the Respondents through all permissible modes.
Respondents shall file reply by 05.01.2026 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 15.01.2026 with copy served on the Respondents.
Matter be listed for hearing on 20.01.2026 at 11:30 am.
Ld. Counsel seeks permission of the Authority to place on record the pen drive containing the videography of the project to emphasize his point that the project is not progressing as projected.
Request allowed.