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Judgment
Sh. Rahul Mittal, Complainant present in person.
None appeared for the Respondents.
We note with concern the absence of the Respondents.
We also note that the Respondents have yet not explained the circumstances under which they raised a demand of more than 10% on the complainant without registering the Agreement for Sale.
The Respondents are directed to make submissions in this regard before the next date of hearing.
Office is directed to re-verify the address of communication of the Respondent Company and inform them about the next date of hearing specifying that if they fail to appear on the next date of hearing, the Authority will take appropriate action upon them under RE(RD) Act, 2016.
Since, the matter pertains to refund only, let the matter be listed on 17.07.2025 at 11:30 am.