Punjab-Haryana High Court
Sunder Krishanan vs Ats Estates Private Limited on 10 December, 2019
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CR-7924-2019
Decided on: 10.12.2019
Sunder Krishnan .... Petitioner
Versus
ATS Estates Private Limited ..... Respondent
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Himanshu Raj, Advocate with
Mr. G.S. Cheema, Advocate
for the petitioner.
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MANJARI NEHRU KAUL, J (ORAL)
Prayer made in this petition under Article 227 of the Constitution of India, inter alia, is for giving direction to the learned Adjudicating Officer, Punjab under Real Estate Regulation and Development Act 2016 to decide the complaint No.TR/AO/52/19 titled as Sunder Krishnan vs. ATS Estate Pvt. Ltd. within a stipulated period of 60 days.
Learned counsel for the petitioner states that at this stage he would be satisfied, if a direction is issued to learned Adjudicating Officer, Punjab to consider and decide the complaint dated 31.12.2018 within a stipulated period of 60 days.
Heard.
In view of the above, without adverting to the merits of the case, the present petition is disposed of with a direction to learned Adjudicating Officer, Punjab under Real Estate Regulation and Development Act 2016 to consider and decide the complaint dated 31.12.2018 (Annexure P-1), in accordance with law preferably within 1 of 2 ::: Downloaded on - 22-12-2019 19:32:50 ::: CR-7924-2019 -2- the stipulated period of 60 days from the date of receipt of the certified copy of this order.
(MANJARI NEHRU KAUL) JUDGE 10.12.2019 Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 22-12-2019 19:32:51 :::