Tribunals and CommissionsSingle Bench(2023) 08 RERA CK 1847

Poonam Saxena & Ors. vs Green Residency Welfare Society

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 22 August 2023

HON’BLE JUDGES
Ajay Kumar Kuhar, Member
CASE NUMBER
Com/10/10/2022, Com/04/03/2023, Com/04/10/2022, Com/10/1/2022, Com/32/09/2022

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Judgment

12 paragraphs · 262 words
1.

All above cases were taken up together being of similar nature, against the same Respondents.

2.

Sh. Mahendra Singh Bisht, Complainant in Comp. No. Com/10/1/2022 appeared in person and in Comp. No. Com/10/10/2022 and Com/04/10/2022 as AR.

3.

Sh. Vishwa Nath Agarwal, Complainant appeared in person in Comp. No. Com/04/03/2023.

4.

Sh. Manik Gupta, AR appeared in Comp. No. Com/32/09/2022.

5.

Sh. Mahendra Singh Bisht submits that they have already filed rejoinders in Comp. No. Com/04/10/2022 and Com/10/1/2022.

6.

Adv. P P Singh Bhati appeared on behalf of the Respondents and submits that he has not received the copy of rejoinders, let the same be supplied to the Ld. Counsel.

7.

Sh. Manik Gupta, AR states that he will be filing rejoinder to the reply, let the same be filed within fifteen days with copy served on the Respondents.

8.

In Comp. No. Com/10/10/2022 and Comp. No. Com/04/03/2023 replies have been filed by the Respondents on 03.08.2023.

9.

The Complainants submitted that they have not received copy of the replies, let the same be supplied.

10.

Complainants may file rejoinders to the replies by 15.09.2023 with copies served on the Respondents.

11.

Sh. Manik Gupta submitted that he could not make the necessary changes in Form M in Comp. No. Com/32/09/2022 as the window did not open. The IT Department of the office is directed to make necessary changes in the title of the complaint by changing the name of the Respondents from Green Residency to Green Residency Welfare Society.

12.

Matters are listed for hearing on 19.10.2023 at 11:30 am.