NANDINI MODULARS Vs. R.GIRISH

JUDGEMENT

(1.) The complainant is before this Court on the grievance of non-compliance of the order of this Court dtd. 21/6/2022 passed by the learned Single Judge in W.P.No.12358/2020.

(2.) By said order the complainant was permitted to submit a representation to the Authority within stipulated period of 10 days and on receipt of such representation, the Authority was directed to consider the representation for refund of the amount deposited and pass appropriate orders in accordance with law, within a period of eight weeks from the date of submitting the representation.

(3.) Perusal of the materials on record show that pursuant to the order of this Court, immediately the representation was submitted by the complainant on 29/6/2022. The copy of the same is placed on record at Annexure-B page 15.