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Judgment
Adv. Aman Kumar appeared on behalf of the Complainant.
Adv. Kajal Dewan appeared on behalf of the Respondents.
Clarifications were sought from both the Ld. Counsels with regard to the amount which is claimed by the Complainant.
The Ld. Counsel for Respondents submitted that the total amount due as per their ledger book is only Rs. 2,30,725/-. She further submitted that she will clarify whether the Respondents have refunded any amount or they have received only amount mentioned in the reply.
Another discrepancy noted was that the name of the project in the reply is mentioned as “Delhi House-2” while the correct name is ‘Delhi Housing Scheme’. Counsel for the Respondents submit that this is typographical mistake. She is permitted to file amended reply.
The Ld. Counsel also seek liberty to mention about the amount received from the Complainant and the amount refunded, if any in the amended reply.
The Respondents may give correct factual and facts of the case while filing their amended reply within 10 days from today with copy served on the Complainant.
The Complainant may file rejoinder within 10 days thereafter with copy served on the Respondents.
Matter be listed for arguments on 14.02.2024 at 11:30 am.