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Judgment
All four cases were heard together being of similar nature.
Adv. Diyanshu Sarswat appeared on behalf of the Complainants.
Adv. Anjali Bhardwaj appeared on behalf of the Respondents.
Ld. Counsel for the Complainants submitted that he could not file the documents and also edit Form ‘M’ as directed by the Authority vide order dated 15.09.2022, as he was not well.
He sought one weeks time for amending the Form ‘M’ and submit documents to reconcile the difference of the amount claimed in Form ‘M’ and mentioned in receipts submitted with complaint.
Though sufficient time was given to Complainants to do this exercise but since Ld. Counsel for Complainants was not well, we give two weeks time to Complainants to do the needful and also furnish copy of amended Form ‘M’ to the Respondents.
The Respondents will be at liberty to file fresh replies after the amended Form ‘M’ and the receipts of the deposits made with them are filed.
Cases are posted for final arguments on 14.02.2023 (Tuesday) at 11:00 a.m.