AI Structured Summary
Not yet generated for this judgment
Judgment
Adv. Deepanjal Chaudhary along with Sh. Pratik Kumar appeared on behalf of the Complainant.
Ld. Counsel for the Complainant submitted that the Caomplainant is seeking refund as the project has not started yet.
Issue notice to the Respondents to file their reply by 30.05.2025 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 20.06.2025 with copy served on the Respondents.
It is noted that the Complainant has incorrectly mentioned the name of the Respondents as 'Delhi Infratech' instead of 'Delhi Infratech Ltd.
Office is directed to provide edit mode to the Complainant to correct the name of Respondents.
It is also noted that the Complainant has produced receipts only for Rs. 5,66,750/-while the claim is for Rs. 10,81,500/-.
The Complainant is directed to explain the discrepancy at the time of the next hearing.
List the matter on 15.07.2025 at 11:30 am.