Tribunals and CommissionsDivision Bench(2025) 05 RERA CK 2981

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

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 13 May 2025

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

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

10 paragraphs · 195 words
1.

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

2.

None appeared for the Respondents.

3.

On the last hearing, we have noted that one Sh. Satya Prakash, AR along with Adv. Versha Goel had appeared as objectors in the execution matters listed against M/s Revanta Multi State CGHS Limited. Sh. Satya Prakash has stated that he is a member of the Respondent Society.

4.

Sh. Satya Prakash was 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.

5.

We also note that Sh. Satya Prakash is present today also as an objector in the execution matters listed today against M/s Revanta Multi State CGHS Ltd. but he has failed to furnish any particulars which was sought from him on the last date of hearing.

6.

We take note of these facts.

7.

M/s Revanta Multi State CGHS Limited Respondents has already been ex-parte on 16.01.2025.

8.

We have heard the arguments.

9.

Case is reserved for orders.

10.

List the matter on 17.07.2025 at 11:30 am for Orders.