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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. Tarni Agarwal, Proxy Counsel appeared on behalf of the Complainants.
Adv. Abhay Singh, Proxy Counsel for the main Counsel Adv. Ravi Kishan Chandna appeared for Respondents. He is directed to furnish Memorandum of Appearance today itself.
Ld. Proxy Counsel for Respondents states that copy of complaint has not been received by the Respondents.
Ld. Proxy Counsel for Complainants states that Complainants will furnish copy of complaint to the Respondents by post as well as through email within a week’s time.
Respondents may file their 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.