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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.
All cases were taken together being of similar nature, Respondents and common project.
Adv. Sudesh Chandra Sharma appeared on behalf of the Complainants.
None appeared for the Respondents.
Notice of complaints was sent to the Respondents at two addresses. As per the track consignment report of the Postal Department, the Respondents have been served at one of the addresses.
The notice of complaints was also sent to the Respondents through e-mail. The e-mail has not bounced back. Therefore, it is deemed to be proper service of the notices upon the Respondents through electronic mode.
However, despite service of notice none has appeared for Respondents nor replies have been filed. In the interest of justice, Respondents are given one more opportunity to file their replies by 30.01.2024 with copies served on the Complainants.
Complainants may file rejoinders, if any, by 10.02.2024 with copies served on the Respondents.
Matters be listed for hearing on 22.02.2024 at 11:30 am.
In case Respondents fail to file replies as directed or appear on the next date of hearing, they shall be proceeded ex-parte.