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Judgment
Sh. Rahul Mittal, Complainant present in person.
Adv. Rohit Mahawar appeared for the Respondents.
Ld. Counsel for the Respondents submitted that intimation regarding the change of address of the Promoter has already been given to the Authority on 23.06.2025 along with the requisite fees.
He submitted that at present the address of the Respondent Promoter is:
“305, Third Floor, Nirmal Towers, 26, Barakhamba Road, Connaught Place, New Delhi.”
Respondents have filed the written statements and the Complainant had filed rejoinder thereto.
With regard to the query raised by the Authority in the Order dated 06.05.2025, whereby clarification was called from the Respondents why they have raised the demand of more than 10% of the cost of unit before registering the Agreement for Sale in contravention of Section 13 of the RE(RD) Act, 2016.
Ld. Counsel for Respondents submitted that Respondent Promoter has given the explanation to this query of the Authority in the written statements itself.
The Complainant has placed on record the photographs of draft of an Agreement for Sale along with Schedules which are taken on records.
We have heard the arguments.
Case is reserved for orders.
List the matter on 13.08.2025 at 11:30 am for Orders.