Tribunals and CommissionsDivision Bench(2022) 06 RERA CK 0877

Sh. Abhay Singh vs M/s MTNL Employees Housing Welfare Society & Ors.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 7 June 2022

HON’BLE JUDGES
Ramesh Chandra, Member · Anand Kumar, Chairman
CASE NUMBER
Comp. No. 71/2021 (Case heard via Video Conference)

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Judgment

8 paragraphs · 139 words
1.

Sh. Abhay Singh, Complainant appeared in person.

2.

None present from the Respondents.

3.

The Complainant sought refund of money deposited with the Respondents along with interest.

4.

Sh. Ravinder Singh, Sub Inspector appearing on behalf of EOW, Delhi Police filed a status report dated 07.06.2022 in F.I.R. No. 91/20 dated 07.08.2020 connected with Respondents. The report is taken on record.

5.

In the report, it is mentioned that since 03.01.2022 two accuseds namely Sh. Rajkumar & Sh. Jatin Gularajani are in judicial custody.

6.

In the interest of justice another opportunity is given to the Respondents to appear before the Authority on the next date of hearing.

7.

If Respondents fail to appear or file the reply, the Authority will pass ex-parte order on merits.

8.

Case is posted for further hearing on 06.09.2022 at 11:00 a.m.