Tribunals and CommissionsSingle Bench(2024) 05 RERA CK 4507

Veena Kaushal & Anr. vs M/s Platinum Multistate Co-Operative Housing Society Ltd.

Real Estate Regulatory Authority National Capital Territory Of Delhi · Decided on 9 May 2024

HON’BLE JUDGES
Ajay Kumar Kuhar, Member
CASE NUMBER
Com/25/10/2023 and Com/30/10/2023

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Judgment

9 paragraphs · 165 words
1.

The case was taken up by the single bench in terms of the Order No. F/4(138)Admn/Bench/RERA/2022/1414a dated 28.06.2023.

2.

Both the cases were taken up together being of similar nature and against the same Respondents.

3.

Adv. Pradeep Yadav appeared on behalf of the Complainants.

4.

Adv. Dinesh Sharma, Associates of Adv. Anand Gautam appeared on behalf of the Respondents.

5.

Ld. Counsel for Respondents submitted that they have not received the copies of the complaints and he also make a request that he may be allowed to file Vakalatnama within two working days.

6.

Ld. Counsel for Complainants submitted that he will supply the softcopy of the complaints to the Ld. Counsel for Respondents within a weeks’ time.

7.

Respondents were given one more opportunity to file their replies by 10.07.2024 with copies served on the Complainants.

8.

Complainants may file rejoinders, if any, by 20.07.2024 with copies swerved on the Respondents.

9.

Matters be listed for hearing on 06.08.2024 at 11:30 am.