GROUP CAPTAIN BHUPINDER SINGH Vs. CHIEF ADMINISTRATOR, GMADA

JUDGEMENT

(1.) The present Appeal Execution has been filed against the order dtd. 13/9/2018 alleging therein that order is illegal because the Decree Holder cannot take possession of the flat since there are many deficiencies and occupancy certificate has been obtained illegally in violation of the provisions of the RERA.

(2.) Arguments heard. It is argued on behalf of the Judgment Debtor that they have a valid occupancy certificate and there are about 700 persons who are residing in that project and it is the decree holder who is not interested in taking the possession and that is why he has moved MA No. 2069 of 2018 before the State Commission for refund of his amount and is not coming forward to take the possession. MA was dismissed.

(3.) We have heard the arguments of the parties and have gone through the record.