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Judgment
Both the cases were taken together being of similar nature.
Complainants were represented through Adv. Asif Ali.
Ld. Counsel for Complainants submitted that since the Respondents are unable to start the project his clients are seeking refund with interest.
The perusal of complaints show that complete receipts for deposit of money have not been submitted by the Complainant in Complaint Case no. 25/02/2022.
She was directed to file all receipts in Complaint Case no. 25/02/2022 and reconcile the amount sought as refund.
Ld. Counsel for Complainants to serve copies of complaints with all documents on the Respondents immediately.
Issue notices to the Respondents for filing replies by 20.06.2022 with copies served on the Complainants. Complainants can file rejoinder by 5.07.2022 with copies served on the Respondents.
Both cases are posted for further hearing on 12.07.2022 at 11 a.m.