1. The complainant above named has filed this complaint seeking reliefs from MahaRERA to direct the respondents to refund the entire amount paid by it along with interest on account of delayed possession under the provisions of section 18 of the Real Estate (Regulation & Development) Act, 2016 (hereinafter referred to as ‘RERA’) in respect of the booking of a flat no. 6401, on the 64th floor, in Tower- A of the respondent’s registered project known as “Omkar 1973 Worli” bearing MahaRERA registration No. P51900003316 at Worli , Mumbai.

2. This complaint is scheduled for hearing on several occasions in presence of both the parties and same is heard today finally 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, both the parties appeared for the hearing and made the submissions. The MahaRERA heard the arguments of the parties and also perused the available record.

3. During the course of hearing, the ld. advocate for the complainant sought withdrawal of this complaint with liberty to file a fresh complaint. The respondent has not objected the same.

4. In view of the aforesafacts, the prayer of the complainant for withdrawal of this complaint is allowed/accepted.

5. Consequently, the complaint stands dismissed as withdrawn with liberty as sought for, by the complainant.

6. The certified copy of the order will be digitally signed by concerned Legal Assistant of MahaRERA and it is permitted to send the same to both the parties by e-mail.