AI Structured Summary
Not yet generated for this judgment
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.
Sh. Yatin Malhotra, Complainant appeared in person.
None appeared on behalf of the Respondents.
Notice of complaint was sent to the Respondent by post as well as through e-mail.
The notice of complaint was sent on multiple addresses of the Respondents which are available on the record.
Notice by post not served. However, the e-mail has not bounced back therefore it is deemed to be proper service of notice of complaint upon the Respondents.
Respondents have not filed reply as per the direction nor have marked their appearance.
In the interest of justice one more opportunity is granted to the Respondents to file their reply by 30.07.2024 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 20.08.2024 with copy served on the Respondents.
Matter be listed for hearing on 27.08.2024 at 11:30 am.