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Judgment
All cases were taken up together being of similar nature and against the same Respondents.
Adv. Pradeep Yadav appeared on behalf of the Complainants.
Sh. Parag M Chitnis and Sh. Longjam Dharmendra Singh, Complainants appeared in person.
Ld. Counsel for Complainants states that the Complainants have booked a residential unit with the Respondents Society in the year 2019 and have deposited their respective amount with the Respondents.
However, there is no progress in the project and therefore, the Complainants are seeking refund of the amount paid.
Ld. Counsel for Complainants shall file a copy of proof of payment of the claimed amount in all such cases where total sum of proof of payment does not match with the amount requested to be refunded.
Issue notice to the Respondents to file replies by 22.01.2024 with copies served on the Complainants.
Complainants may file rejoinders, if any, by 28.02.2024 with copies served on the Respondents.
List the cases on 12.03.2024 at 11:30 am.