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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.
Both the cases were taken up together being similar nature and against the same Respondents.
Adv. Sugandh Virmani appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
Notice of complaints was sent to the Respondents through DCP, EOW as well as through e-mail.
No report has been submitted by the DCP, EOW cell regarding the service of notice upon the Respondents.
However, Respondents have been served through e-mail.
Let fresh notice be issued to the Respondents through DCP, EOW cell as well as through e-mail.
Ld. Counsel for Complainants submitted that the e-mail address of the Respondents is already on the record is the correct e-mail address of the Respondents.
Respondents shall file replies by 10.07.2024 with copies served on the Complainants.
Complainants may file rejoinders, if any, by 20.07.2024 with copies served on the Respondents.
Matters be listed for hearing on 24.07.2024 at 11:30 am.