AI Structured Summary
Not yet generated for this judgment
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. Brijendra Pratap Singh appeared on behalf of the Complainants.
Adv. Amrita Tonk along with Adv. Abhinav Barthwal appeared on behalf of the Respondents.
Respondents have filed the reply on 08.11.2023. Ld. Counsel for Complainants submitted that he has not received copy of the reply although Ld. Counsel for Respondents submitted that it has already been sent online but undertakes to supply hard copy of the reply as well to the Ld. Counsel for Complainants.
Complainants may file rejoinder, if any, by 30.01.2024 with copy supplied to Ld. Counsel for Respondents.
Ld. Counsel for Respondents moved an application for seeking amendment in the Memo of Parties filed on behalf of the Complainants.
Heard.
Complainants have already amended the complaint by arraying M/s Godrej Vestamark LLP as Respondents in the complaint filed in Form M (online). However, hard copy of the complaint still shows Respondents as “Godrej Properties”.
Ld. Counsel for Complainants is directed to file correct Memo of Parties on or before the next date of hearing.
The application stands disposed of.
Matter be listed for hearing on 22.02.2024 at 11:30 am.