AI Structured Summary
Not yet generated for this judgment
Judgment
The case was taken up by the single bench in terms of the Order No. F-4(138)Admn/Bench/RERA/2022/1573-89 dated 19.03.2025.
Adv. Raghav Sharma appeared on behalf of the Complainants.
Adv. Mehak Gupta appeared on behalf of the Respondents. Filed her Vakalatnama. Taken on record.
Ld. Counsel for Respondents has stated that Respondents have not received copy of complaint.
Ld. Counsel for Complainants has handed over a copy of the complaint to Ld. Counsel for Respondents during the proceedings today.
Respondents may file reply by 21.05.2025 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 26.06.2025 with copy served on the Respondents.
List the matter on 08.07.2025 at 11:30 am for further proceedings.