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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.
Sh. Robin Deep Singh Bakshi, Complainant appeared in person.
Adv. Kajal Dewan appeared on behalf of the Respondents and filed her Vakalatnama. Taken on record.
Ld. Counsel for Respondents stated that Respondents have not received copy of complaint and requested for the same to be supplied.
It is noted that copy of complaint was sent to the Respondents through email at their email id [email protected].
Ld. Counsel for Respondents stated that this email is not operational.
Complainant has stated that he is receiving communication from this email and this email is functional.
Ld. Counsel for Respondents has stated that functional and correct email id of the Respondents is [email protected].
Complainant is directed to furnish a copy of the complaint to the Respondents at the email id informed by the Ld. Counsel for Respondents.
Complainant has submitted that he would furnish a copy of the complaint to the Ld. Counsel for Respondents through email and through hardcopy.
Respondents shall file reply by 31.07.2025 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 20.08.2025 with copy served on the Respondents.
Matter be listed on 26.08.2025 at 11:30 am.