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Judgment
Adv. Aseem Mehrotra appeared along with Adv. Deeksha Mehrotra and Dr. Rohit Bhayana, Complainant in person.
Adv. Abhishek. S appeared along with Adv. Rajnandini, Adv. Ria Pandey and Sh. Sudhanshu Arya, AR on behalf of Respondent No. 1.
Ld. Counsel for Complainant stated that Sh. Rohit Bhayana and Sh. Rahul Bhayana, brothers are co-allottee for the property under reference. Complainant has made Sh. Rahul Bhayana, brother as Respondent No. 2 in the present complaint deliberately and does not wish to bring him in the array of Complainants.
Ld. Counsel for Complainant, therefore, submitted that there is no need to amend the complaint and therefore the order dated 24.04.2026 needs modification to that extent.
Heard.
It is hereby ordered that Sh. Rahul Bhayana, may as remain Respondent No. 2 in the array of Respondents.
Issue notice to the Respondents to file reply by 12.06.2026 with copy to the Complainant.
Complainant may file rejoinder, if any, by 10.07.2026 with copy served on Respondents.
List the matter on 15.07.2026 at 11:30 am for further proceedings.