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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/2022/1573-89 dated 19.03.2025.
Adv. Suhail Shariq along with Sh. Jalal Ward and Sh. Inayatullah appeared on behalf of the Complainants.
Adv. Kajal Dewan along with Adv. Mehak Gupta appeared for the Respondents.
On last date time was sought by Respondents for exploring possibility of settlement. No Settlement has been reached between the parties.
Ld. Counsel for Respondents submitted that for settlement the Respondents tried to reach the Complainants but were not successful.
Ld. Counsel for Complainants categorically denied receiving of any call from the Respondents or the Ld. Counsel for Respondents.
The Authority take serious note of the conduct of the Respondents for seeking adjournment on frivolous ground of settlement when they are not serious about any settlement with the Complainants.
List the case for final arguments on 04.09.2025 at 11:30 am.