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Tribunals and CommissionsDivision Bench(2023) 11 RERA CK 3027

Sh. Lal Chand Gupta & Anr. vs M/s A.J.N. Infrastructure Pvt. Ltd. & Anr.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 1 November 2023

HON’BLE JUDGES
Ajay Kumar Kuhar, Member · Devesh Singh, Member
CASE NUMBER
Com/24/12/2022

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Judgment

8 paragraphs · 165 words
1.

None appeared on behalf of the Complainants.

2.

Adv. Kajal Dewan appeared for the Respondents.

3.

The reply has been filed by the Respondents. However, the title of the complaint is wrongly mentioned as Mr. Lal Chand Gupta and Ms. Lata Gupta V/s M/s A.J.N Infrastructure Pvt. Ltd. & Ors.

4.

The Authority had already directed the Complainants to amend the name of Respondents to M/s Antriksh Engicon Pvt. Ltd. which has already been done by the Complainants by submitting amended Form ‘M’.

5.

The Complainants have not yet filed any rejoinder despite the opportunity and no one has appeared from the Complainants side today.

6.

The Complainants may file rejoinder, if any, by 20.01.2024 with copies served on the Respondents.

7.

Matter be listed on 08.02.2024 at 11:30 am.

8.

Office is directed to make necessary changes in the title of the complaint by substituting the name of Respondents from M/s A.J.N Infrastructure Pvt. Ltd. & Ors. to M/s Antriksh Engicon Pvt. Ltd.