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Judgment
Adv. Sushil Tekriwal appeared along with Adv. Dr. Mamta Tekriwal and Sh. Anu Manglani, Complainant in person.
Adv. Harshvardhan Jha appeared on behalf of Respondent No. 1 NBCC.
None appeared on behalf of Respondent No. 3 to 6.
Ld. Counsel for Respondent No. 1 (NBCC) stated that he would require one weeks’ time to file reply.
Request allowed. Respondents are directed to file reply within one week with copy served on the Complainant.
We note that the Complainant has yet not added the name of the other Respondents in Form M.
Office is directed to provide edit mode to the Complainant for the said purpose.
We also direct office to issue a fresh notice to all other Respondents to file reply to the complaint and appear before the Authority either in person or through Authorized Representative without fail. In case they fail to appear on the next date of hearing, the Authority shall proceed ex-parte.
Re-list the case on 08.05.2026 at 2:30 pm.