Tribunals and CommissionsDivision Bench(2024) 09 RERA CK 2211

Sh. Harsh Mighlani vs Green Residency Welfare Society & Ors.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 17 September 2024

HON’BLE JUDGES
Ajay Kumar Kuhar, Member · Devesh Singh, Member
CASE NUMBER
Com/15/04/2024

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Judgment

9 paragraphs · 148 words
1.

Sh. Virender Kumar Mighlani, father of the Complainant appeared and filed his Authorization Letter issued by the Complainant. Taken on record.

2.

None appeared for the Respondents.

3.

On the last date of hearing, Complainant was directed to submit copy of initial amount of Rs. 2,500/- paid to the Respondents.

4.

Complainant has submitted copy of receipt showing payment of Rs. 2,500/-. The same is taken on record.

5.

Notice of the complaint was sent to the Respondents by post as well as through e-mail at their e-mail address i.e. [email protected] on 12.08.2024.

6.

Respondents have neither appeared nor filed the reply.

7.

Respondents are given one more opportunity to file the reply by 11.11.2024 with copy served on the Complainant.

8.

Complainant may file rejoinder, if any, by 20.11.2024 with copy served on the Respondents.

9.

Matter be listed for hearing on 28.11.2024 at 11:30 am.