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Judgment
Adv. Pulak appeared on behalf of the Complainant.
Adv. Ray Vikram Nath appeared along with Adv. Harshvardhan Jha on behalf of M/s NBCC.
Adv. Sushil Tekriwal appeared for becoming the Intervener in the case.
Ld. Counsel for Complainant submitted that he has already received reply filed by NBCC and he would like to file rejoinder.
We direct Complainant to file rejoinder by 30.06.2026 with copy served on the NBCC.
We note that MoHUA has not filed reply.
Office is directed to issue fresh notice of complaint to the Secretary, MoHUA for filing a reply by 30.06.2026 with copy served on the Complainant and NBCC.
Secretary, MoHUA is also directed to appear before this Authority either in person or through the Authorized Representative on the next date of hearing.
Re-list the case on 07.07.2026 at 2:30 pm.