Tribunals and CommissionsSingle Bench(2023) 04 RERA CK 1354

Parvin Goel & Anr. vs M/s A.P. Real Estates & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 13 April 2023

HON’BLE JUDGES
Anand Kumar, Chairperson
CASE NUMBER
Comp. No.12/2020

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Judgment

7 paragraphs · 154 words
1.

Adv. Sanjay Aggarwal appeared on behalf of Complainants with Sh. Parvin Goel and Mrs. Leena Goel co-complainants present in person.

2.

Adv. V.K. Ahuja, along with, Sh. Sanjeev Kumar and Sh. Rohit Koli A.Rs, appeared on behalf of the Respondents.

3.

None appeared on behalf of MCD as well as DDA.

4.

Ld. Counsel for Complainants submitted that he has not received copy of list of allottees with dates on which they were allowed occupancy by the Respondents as ordered by the Authority on 07.06.2023.

5.

We direct Ld. Counsel for Respondents to supply a copy of the same to the Complainants.

6.

Office is directed to issue fresh notices to Chief Engineer (Building) HQ, MCD and Director (Buildings) DDA for appearing before this Authority on the next date of hearing to clarify whether Completion Certificate is necessary for regularised building.

7.

Case is posted for further hearing on 20.04.2023 at 2:30 pm.