AI Structured Summary
Not yet generated for this judgment
Judgment
Ms. Arpita Singh, Ld. Counsel appeared on behalf of the Complainants. Complainants Ms. Julian John, S/Sh. Lokesh Bhardwaj, Sumit Kumar Jha, Rakesh Chander & Dr. D.D. Lal also appeared in person.
None appeared on behalf of the Respondents despite of notice having been served on them through e-mail.
Ld. Counsel for the Complainants sought refund of amount made by her clients along with interest. She further stated that her clients are suffering since long and the Authority may pass ex-parte order considering absence of the Respondents despite notice.
We are fully alive to the problems of the Complainants. Taking note of absence of the Respondents despite service, we proceed ex-parte against Respondents.
After having heard arguments of Ld. Counsel for the Complainants and perused the records, we direct all the Complainants to submit the receipts / proofs of payment within 10 days and reconcile the amount which they are seeking for refund.
Cases are reserved for orders.