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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. Ashvin Jaiswal appeared on behalf of the Complainants.
Adv. Malyaj Sehgal appeared on behalf of the Respondents.
Ld. Counsel for the Complainants has moved an application on behalf of the Complainants to amend / change some of documents uploaded along with the complaint.
However, Ld. Counsel for the Complainants states that the Complainants wish to make further amendments / corrections in the said application.
Therefore, the Ld. Counsel for Complainant requests for liberty to file fresh application.
Request allowed.
Complainants may file amended application within a week with copy served to the Respondents.
Respondents may file reply, if any, to the application within two weeks thereafter.
Matter be listed for hearing on 03.10.2024 at 11:30 a.m. for further proceedings on request of the parties. Notice dated 22.08.2024 fixing the case on 25.09.2024 is hereby withdrawn.