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Judgment
Ms. Shivani Malhotra Talwar, Complainant appeared in person. 2. States that she has booked a flat with the Respondents Society in the joint name with her husband Sh. Raunak Talwar. It is observed that the joint allottee Sh. Raunak Talwar has not been made Co-complainant in the case.
The Complainant is therefore required to amend the application and add the name of joint allottee in the array of Complainants. Office will provide them edit mode for the purpose.
Complainant however submits that they have initially booked a 2 BHK flat. They wanted to avail finance from the bank but the developer failed to provide necessary land certificate/approvals required by the Bank. Therefore, they subsequently shifted to 1 BHK to suit their budget/finances.
The Complainant further informed that she has paid an amount of Rs. 5,51,000/- till date. However, despite lapse of sufficient time the project has not started. Therefore the Complainant is seeking refund of the amount paid.
Issue notice to the Respondents to file reply to the complaint by 22.01.2024 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 28.02.2024 with copy served on the Respondents.
Matter be listed for 12.03.2024 at 11:30 am.