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Judgment
Adv. Ms. Neelima Arora Thakur appeared for the Complainant.
States that the Complainant has booked a residential unit in project named Revanta Heights of the Respondent Society and has paid an amount of Rs. 15,14,400/- till date.
However, because there is progress in the project, the Complainant seeks refund of the amount paid.
The Complainant has also prayed for compensation. It is clarified to the Ld. Counsel for the Complainant that a petition may be filed with Adjudicating Officer of the Authority in proper form for seeking compensation.
Issue notice to the Respondents to file reply by 10.04.2024 with copy to the Complainant.
Complainant may file rejoinder, if any, by 26.04.2024 with copy to the Respondents.
List the case on 02.05.2024 at 11:30 am.