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Judgment
All cases were taken up together being of similar nature and against the same Respondents.
Ld. Counsel has carried out the necessary amendments by submitting the amended Form ‘M’ for the respective complaints.
Notice of complaints were sent to the Respondents by post as well as through e-mail.
As per the track consignment report the notices have been served on the Respondents by post.
The e-mail to the Respondents has also not bounced back therefore, Respondents are deemed to be served in all the above matters.
Respondents, however, have neither appeared nor they have filed replies as per the directions by the Authority.
In the interest of justice, one more opportunity is being granted to the Respondents to file their replies by 25.04.2024 with copy served on the respective Complainants.
Complainants may file rejoinders, if any, by 05.05.2024 with copies served on the Respondents.
Matters be listed for hearing on 09.05.2024 at 11:30 am.
In case the Respondents fail to appear on the next date of hearing or file reply, they shall be proceeded ex-parte.