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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. Anurag Saxena, Adv. Sonica Ghosh appeared along with Complainants.
None appeared on behalf of the Respondents
Notice of complaint sent to the Respondents by post as well as through e-mail.
The notice sent by post has not served however the notice sent on the e-mail address of the Respondents which is deemed to be served as the e-mail has not bounced back.
Notice through e-mail is an accepted mode of service, the Respondents deemed to service of the notice of complaint.
Respondent were directed to file rejoinder by 09.05.2024 however, neither the Respondents have appeared nor have filed reply.
In the interest of justice one final opportunity is granted to the Respondents to file reply by 30.07.2024 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 20.08.2024 with copy served on the Respondents.
Matter be listed for final hearing on 27.08.2024 at 11:30 am.