Punjab-Haryana High Court
Sujatha Raghunandan vs Ats Estate Private Limited on 13 December, 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
117 CR-8053-2019
Date of Decision : December 13, 2019
SUJATHA RAGHUNANDAN
.....Petitioner
VERSUS
ATS ESTATES PRIVATE LIMITED
.....Respondent
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present : Mr. Himanshu Raj, Advocate
for the petitioner.
NIRMALJIT KAUR, J. (Oral)
The present revision is filed for seeking direction to the learned Adjudicating Officer, Punjab under Real Estate (Regulation and Development), Act 2016 to decide the complaint within the stipulated period of sixty days.
In view of the limited prayer, the present revision is disposed of with a direction that the complaint be disposed of as expeditiously as preferably within two months of the next date fixed before it.
(NIRMALJIT KAUR)
December 13, 2019 JUDGE
ajay-1
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
1 of 1
::: Downloaded on - 22-12-2019 22:31:08 :::