ACKRUTI JAY DEVELOPERS Vs. NEESHA MEHTA & ANR

JUDGEMENT

(1.) COUNSEL for respondents has appeared on its own and has filed its vakalatnama, which is taken on record.

(2.) HEARD .

(3.) LEARNED counsel for respondents states, that there is no objection if the impugned order passed by the State Commission is set aside and appellant is given permission to file the written version before the State Commission and contest the complaint on merits, subject to payment of heavy cost, since respondents/complainants have paid about Rs. 26,00,000/ - (Rupees Twenty Six Lacs only) to the appellant as early as in the year 2011.