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Judgment
Adv. R B Singh appeared on behalf of the Complainant.
Complainant had booked a flat in the project namely Antriksh Urban Greek. Ld. Counsel submits that the project was launched by the M/s AJN Infrastructure Pvt. Ltd. which is now known as M/s Antriksh Engicon Pvt. Ltd.
Ld. Counsel for Complainant stated that Complainant had deposited a sum of Rs. 5,37,900/- with the Respondents, which the Complainant is claiming now. The Complainant is also seeking compensation of Rs. 2 Lakh.
Ld. Counsel submits that his prayer for compensation may not be considered in the present complaint and he will take appropriate step for seeking compensation under the RE(RD) Act, 2016 as per the law. He has confined to his prayer for refund of Rs. 5,37,900/-.
Record shows that along with Tarandeep Singh Ghai, Ms. Gurpreet Kaur Ghai is also a co-allottee however, her name is not mentioned in Form M. Ld. Counsel seeks liberty to make necessary amendment in Form M to include the name of Ms. Gurpreet Kaur Ghai as Co-complainant.
Request of Ld. Counsel is allowed. The office shall provide edit mode to the Complainant.
After the necessary amendments are made notice of complaint be issued to the Respondents.
Respondents shall file reply by 30.08.2023 with copy served on the Complainant.
Complainant may file rejoinder by 10.09.2023 with copy served on the Respondents.
Matter be listed on 20.09.2023 at 11:30 am.