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Judgment
Adv. Pritika Singh has appeared for the Complainant.
Complainant is seeking refund of Rs 11,44,000/- deposited with the Respondents for booking a 2BHK flat in the project “Antriksh Urban Greek L Zone, Dwarka”.
Ld. Counsel submits that since there is no progress in the project, the Complainant seeks refund of the amount.
Ld. Counsel has referred to a document “Annexure A” that is a Welcome letter wherein, the description of the flat is given, however, the said “Annexure A” is not a part of the complaint which has been filed online.
Ld. Counsel has submitted copy of ‘Annexure A’ which is taken on record.
Let a notice of the complaint be issued to the Respondents.
Respondents may file reply to the complaint by 25.02.2023 with copy served on the Complainant.
Complainant may file rejoinder if any, by 10.03.2023 with copy served on the Respondents.
Matter be listed for hearing on 29.03.2023 at 11:30 am.