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Judgment
Sh. Pravin Goel Complainant appeared in person.
None present from the Respondents side. Cost of Rs 50,000/- is imposed on the Respondents for not appearing and not assisting the Authority.
Adv. Komal Rani appeared as Proxy Counsel for NorthDMC.
Chairman of NorthDMC promised on phone to submit a report in the matter by 17.05.2022.
Chairman, NorthMCD is requested to send a report on the following:-
i. Whether the Respondents have applied for Completion or Occupancy Certificate for the subject project, AP Wonders, Rithala ii. If yes, what is the state of these applications. iii. Whether the subject project building has been illegally occupied without Completion or Occupancy Certificate.
What action has been taken or proposed to be taken by NorthDMC against the Respondents for illegal occupation of the building without Completion or Occupancy Certificate.
Issue fresh notices to the Respondents and Commissioner, NorthDMC for appearing in person or through their Authorized Representatives on the next date of hearing.
Case posted for further hearing on 18.05.2022. 2:30 pm.