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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/2022/1414a dated 28.06.2023.
Adv. Sugandh Virmani appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
Notice was sent to the Respondents by post as well as through e-mail.
Notice could not be served by post. However, notice has been duly served through e-mail dated 14.03.2024.
Respondents have not filed reply.
In the interest of justice one more opportunity is granted to the Respondents to file reply by 10.07.2024 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 20.07.2024 with copy served on the Respondents.
Matter be listed on 24.07.2024 at 11:30 am.