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Judgment
From the record, it appears that on 20.03.2020 the Complainant’s Counsel sought permission to file an Amended Memo of Parties and give the fresh address of Opposite Parties No. 2 and 3. Thereafter, due to the Pandemic the matter was adjourned and on 24.09.2021 it was reported that the Complainant had not taken any steps to file the Amended Memo of Parties and according to the Order Sheet no Counsel had appeared on behalf of the Complainant. Yet time was granted to complete the said formality within three weeks. The same Order was passed on 08.12.2021 in the absence of Counsel for the Parties. The Case was deferred in the interests of justice on 17.05.2022 and again on 04.08.2022 in the absence of the Counsel for both the Parties. Notices were issued to the Opposite Party No.3 directing to file the Written Version within a period of 30 days. Since fresh addresses were not supplied, same orders were passed on 28.12.2022. Again in the absence of Counsel for the Parties the same order was passed on 18.04.2023.
Today again when the matter has been taken up, neither anybody has appeared on behalf of the Complainant nor the learned Counsel for the Complainant, who had appeared earlier and had put in appearance. It appears that the Complainant is not interested in pursuing the matter.
The Complaint is dismissed in default.