1. The complainant above named has filed this complaint seeking directions from MahaRERA to the respondent to handover the possession of his flat with amenities as promised, to pay rent and compensation for the delayed possession under the provisions of the Real Estate (Regulation & Development) Act, 2016 (hereinafter referred to as ‘RERA’) in respect of the booking of a flat bearing No. A-1101 on 11th floor in the respondent’s registered project known as “Defence Colony Pune Phase4” bearing MahaRERA registration no. P52100009756 located at Wagholi, Dist. Pune.

2. This complaint was heard on 09-05-2022 as per the Standard Operating Procedure dated 12-06-2020 issued by MahaRERA for hearing of complaints through Video Conferencing. Both the parties have been issued prior intimation of this hearing and they were also informed to file their written submissions if any. Accordingly, the complainant appeared for the said hearing and submitted that he is ready and willing to resolve the matter amicably with the respondent through MahaRERA Conciliation Forum. Hence, on request of the complainant, this complaint was referred to MahaRERA Conciliation Forum for further appropriate action.

3. Accordingly, both the parties appeared before the MahaRERA Conciliation Forum and finally on 12-08-2022 when they have resolved the issue amicably. The same is recorded in the proceedings of the Conciliation Forum.

4. Thereafter, this complaint was transferred to this Bench, by the Conciliation Forum on 08-11-2022 with the remarks as ‘Conciliation Successful’.

5. Accordingly, this complaint was scheduled for hearing today. The respondent appeared and made its submissions. However, despite the notice of hearing, the complainant remained absent.

6. During the course of hearing today the learned advocate for the respondent stated that, both the parties have settled the matter amicably and have signed the settlement terms. The complainant has neither appeared nor contested the said settlement terms. The respondent is directed to upload the settlement terms on record of MahaRERA.

7. In view of the above, since the parties have settled the matter amicably, nothing survives in this complaint.

8. Consequently, this complaint stands disposed of as settled as per the terms of conciliation.