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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. Riya Kumari appeared on behalf of the Complainant.
Adv. Mehak Gupta appeared on behalf of the Respondents and filed her Vakalatnama. Be taken on record.
It is submitted by Ld. Counsel for Respondents that she has not received the copy of complaint.
Ld. Counsel for Complainant has supplied the copy of complaint to the Ld. Counsel for Respondents during the course of proceedings.
Respondents shall file reply by 20.09.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 30.09.2024 with copy served on the Respondents.
Matter be listed for haring on 03.10.2024 at 11:30 am.