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Judgment
Sh. Bhuwan Chandra Pant, Complainant present in person. 2. It is noted that the Authority vide its order number dated 29.10.2024 in complaint no. Com/32/06/2023 has already awarded refund to the present Complainant in the present case.
On enquiring from the Complainant it is revealed that the Complainant wanted to file an execution petition for execution of the order dated 29.10.2024 of the Authority. However, by mistake the Complainant has filed the petition in Form M as a fresh complaint in respect of the same residential apartment which is subject matter of complaint no. Com/32/06/2023 for which order in his favor has already been announced by the Authority on 29.10.2024.
In view of the above the present complaint cannot be sustain, and the Complainant is required to file an appropriate execution petition.
In view of this, the complaint is hereby dismissed with liberty to the Complainant to file appropriate execution petition.
Ordered accordingly.
File be consigned to Record Room.