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Judgment
Adv. Naresh Kumar Janghu has appeared on behalf of the Complainant.
Ld. Counsel for the Complainant filed his Vakalatnama. Be taken on record.
Complainant is seeking refund of the amount paid to the Respondent Society for booking a 4BHK apartment in the project “CSSOS Officers Enclave”, under the group housing project L- Zone, Dwarka.
Ld. Counsel submitted that the Complainant seeking refund because the project has not started yet despite the fact that the payment was made in 2019.
Let a notice of the complaint be issued to the Respondents with a direction to file their reply by 15.03.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 30.03.2024 with copy served on the Respondents.
Matter be listed for further hearing on 18.04.2024 at 11:30 am.
It is noted that Ms. Priyanka Kumari is also a Co-allottee, however, she is not a co-Complainant in the present matter.
Ld. Counsel for the Complainant submitted that he will amend the Form ‘M’ to include Ms. Priyanka Kumari as a complainant.
Request is allowed to amend the complaint.
Office is directed to give him the edit mode within 2 days from today.
The notice of the complaint to the Respondents shall be sent after necessary amendments have made in the complaint by the Complainant.