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Judgment
The case is listed as per the directions of the Hon'ble Supreme Court.
Heard, Mr. Krishnan Venugopal, Sr. Advocate representing M/s Jaypee Associates Limited, on his objections to the plan.
Certain homebuyers represented by an individual pleaded that their IA 1429/2020 should be heard. Notice was not issued in this case for long number of years. At request of all respondents notice was issued. This is a new issue that cropped up at the final stage of hearing. RP stated that he will file his reply. RP Counsel stated that certain petitions are filed by Home Buyers before Hon'ble Supreme Court and requested for hearing at 2:30. Accordingly, we agreed to hear at 2:30 PM.
At request of all the Ld. Counsels, list the matter in continuation at 2:30 PM on 05.09.2022. IA-2836/2021, IA-3033/2022, IA-3311/2022, IA-2521/2022, IA-631/2022, IA-3306/2021, IA-3457/2021, IA-4858/2021, IA-2593/2021, IA-3481/2021, List all the applications on 05.09.2022 at 02:30 PM.