Sh. Anu Manglani & Ors. vs NBCC & Ors.

Adv. Sushil Tekriwal appeared along with Adv. Dr. Mamta Tekriwal and Sh. Anu Manglani, Complainant in person with Sh. Ranjan Kharwar.

Adv. Ray Vikram Nath appeared for NBCC (Respondent-1).

Adv. Sandeep Kumar Mahapatra along with Adv. Tribhuvan Kashyap and Adv. Sumit Ranjan appeared for MoHUA (Respondent-2).

Ld. Counsel for MoHUA stated that he will file Vakalatnama in due course. He was directed to file proper Vakalatnama along with the reply.

Adv. Pulak appeared for Mansan Builders Pvt. Ltd., Sh. Manoj Kumar and Ms. Usha Devi (Respondent 3 to 5) and stated that he would produce proper Vakalatnama in due course. He was directed to file Vakalatnama along with reply.

Ld. Counsel for Complainant objected to time being granted to the Ld. Counsel for Respondent Nos. 3 to 5 to file Vakalatnama and stated that Ld. Counsel had appeared before the Authority without any authorization.

Ld. Counsel for NBCC sought some more time to file additional reply.

Ld. Counsel for Complainant was directed to provide a copy of complaint along with all other documents to the Ld. Counsel for MoHUA to enable him to file reply in time.

All Respondents are directed to file replies to the complaint before the next date of hearing with copy served on the other parties.

Re-list the case on 01.06.2026 at 2:30 pm.

Ld. Counsel for Complainant requested that he may be allowed to appear through video conferencing. Request allowed. Parties desirous to appear through Video Conference may be provided the link.