Tribunals and CommissionsDivision Bench(2025) 04 RERA CK 2469

Smt. Jaswant vs M/s Revanta Multi State CGHS Ltd. & Ors.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 15 April 2025

HON’BLE JUDGES
Devesh Singh, Member · Ajay Kumar Kuhar, Member
CASE NUMBER
Com/05/04/2024

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Judgment

7 paragraphs · 239 words
1.

Adv. Sonica Ghosh along with Adv. Anurag Saxena and Smt. Jaswant, Complainant in person appeared.

2.

Matter is listed for arguments but no one has appeared on behalf of the Respondents.

3.

We notice that some execution matters are listed today against M/s Revanta Multi State CGHS Limited. In the said execution matters a newly formed Association called “Association of Revanta Member” has filed objections against recovery proceedings against the Respondent Revanta Multistate CGHS Ltd.

4.

We note that despite the Society knowing all the proceedings which are going on before the Authority, they prefer not to appear at the time of proceedings of the complaints against the Respondent Society. At the same time, when complaints have reached at final stage and decree was passed against the Revanta Society, some members file objections to the execution petitions to stall/delay the proceedings against the Society.

5.

One Sh. Satya Prakash, AR along with Adv. Versha Goel and Adv. Arun Kumar Sharma, who are appearing as objectors in other execution matters which are listed today against M/s Revanta Multi State Co-operative Group Housing Society Limited, are present today.

6.

Mr. Satya Prakash has been directed to give the particulars of the President, Secretary and other office bearers of the Society as well as the current address of the Society to this Authority within a week from today.

7.

Let the matter be listed for hearing on 13.05.2025 at 11:30 am.