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Judgment
Adv. Naresh Janghu alongwith Adv. Shib Chatterjee appeared on behalf of the Complainant.
States that his client has booked a residential unit in a project named CSSOS Officers Enclave/City with the Respondent Society.
Subsequently, the Respondents offered him allotment in another project of the Respondent Society named CSSOS Adhikari Awas claiming it to be an approved project. The letter transferring/shifting the allotment from first project to Adhikari Awas has been handed over by Ld. Counsel for the Complainant today in the court and taken on record.
Ld. Counsel for Complainant has further stated that they have paid Rs. 31,18,100/- to the Promoters so far, out of which last instalment of Rs. 2,44,300/- has been paid to M/s ARK 7 Structures Pvt. Ltd. on the advice of the Respondent Society.
The Complainant to submit photocopies of all the receipts of payments made by him to the Society to substantiate his claim for refund.
Issue notice to the Respondents to file reply on 29.12.2023 with copy served on the Complainant.
Complainant may file a rejoinder, if any by 15.01.2024 with copy served on the Respondents.
List the case for 15.02.2024 at 11:30 am.