AI Structured Summary
Not yet generated for this judgment
Judgment
Sh. Mahinder Kumar Khurana, father of the Complainant appeared along with Authority letter.
States that Complainant has booked a residential unit in project named CSSOS Officers Enclave of the Respondent Society and has paid Rs. 42,68,000/- so far.
However, till date there is no progress in the project and therefore, the Complainant seeks refund of the amount paid.
It is observed that one Ms. Vidushi Sachdeva is joint allottee in the case.
The Complainant is required to amend the memorandum of parties to add the said joint allottee to the array of Complainants for which office shall provide them the edit mode.
Issue notice to the Respondents to file reply by 29.12.2023 with copy served on the Complainant.
Complainant may file a rejoinder, if any by 15.01.2024 with copy served on the Respondents.
List the case on 15.01.2024 at 2:30 pm.