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Judgment
8 paragraphs · 116 words
1.
Sh. Avinash Ahire, Complainant appeared in person.
2.
Adv. Dheeraj Sharma appeared for the Respondents.
3.
Ld. Counsel for the Respondents submitted that he has not received the copy of the complaint.
4.
The Complainant has been asked to supply copy of the complaint to the Ld. Counsel for the Respondents.
5.
It is submitted by the Ld. Counsel for Respondents that the copy of the complaint may be e-mailed on the e-mail [email protected].
6.
The Respondents shall file the reply by 20.01.2025 with copy served on the Complainant.
7.
Complainant may file rejoinder, if any, by 10.02.2025 with copy served on the Respondents.
8.
Matter be listed for hearing on 20.02.2025 at 11:30 am.