AI Structured Summary
Not yet generated for this judgment
Judgment
Pasupuleti Durga Prasad Rao, Complainant appeared in person.
States that he has booked a residential unit in project named Delhi CGHS Yojna, Dwarka, Delhi to be developed by Respondents M/s Diamond Multistate Co-operative Group Housing Society Ltd.
Further states that he has paid a sum of Rs. 11,03,900/- only to the Respondents till date.
However, there is no progress in the project and after a lot of persuasion the Respondents have entered into a Memorandum of Settlement with the Complainant and have refunded an amount of Rs. 5,51,950/- and have promised to pay remaining 5,51,950/- by January,2022. Thereafter, the Respondents further paid an amount of Rs. 1,00,000/- to the Complainant but no further payments have been released by them.
The Complainant is therefore, seeking refund of remaining amount from the Respondents.
Complainant is directed to amend the complaint by correcting the name of Respondents from Saurabh Arora to M/s Diamond Multistate Co-operative Group Housing Society Ltd.
The Complainant assures that he will file the application for amendment in the array of Respondents by tomorrow afternoon.
On receipt of said application office may make necessary amendments in the array of Respondents on website and issue notice to the Respondents to file reply by 12.01.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 09.02.2024 with copy served on the Respondents.
List the case on 05.03.2024 at 11:30 am.