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Judgment
Sh. N V Pillai, Complainant appeared in person. 2. He states that he has booked a residential unit in the project named “Smart Residency” of the Respondent CGHS and has paid Rs. 23,10,000/- till date.
However, there is no progress in the project till date and the promised unit has not been delivered till date. He further states that the promoter has refunded him part of money.
The promoter has neither refunded his remaining amount of Rs. 16,00,000/- nor has taken any steps to handover him the residential unit. Therefore, the seeks refund of the balance amount of Rs. 16,00,000 along with interest from the promoter.
He also submitted a hard copy of this complaint during the hearing which is taken on record.
It is noted that, the Complainant has made one Sh. Pradeep Serawat as Respondents whereas the unit has been booked with M/s Revanta Multistate Co-operative Group Housing Society Ltd.
The Complainant is therefore advised to amend the application by mentioning correct name of the Respondent for which office may provide him edit mode.
The Complainant has further requested for exemption from personal appearance on next date of hearing because he has settled in Thiruvananthapuram, Kerala and has to come to Delhi only for the hearings.
Request allowed. Complainant is exempted from attending the hearings personally till ordered by the Authority. Such orders shall be available on website, which the Complainant may regularly visit.
Issue notice to the Respondents to furnish the replies by 30.11.2023 with copies served on the Complainants.
Complainants may file rejoinder, if any, by 26.12.2023 with copy served on the Respondents.
List the case on 30.01.2024 at 11:30 a.m.