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Judgment
All three cases were heard together being of similar nature.
Adv. Asif Ali appeared on behalf of the Complainants.
Adv. Rohit Nain, Proxy Counsel for main Counsel Adv. Jatin S. Sethi appeared on behalf of the Respondents.
Ld. Counsel for the Respondents stated that he has not received the copies of the complaints and other documents, to file reply to the complaints.
Ld. Counsel for the Complainants is directed to provide the copies of the complaints along with all documents within a period of one week along with all other documents, to Ld. Counsel for the Respondents and submit a proof of service to the office of the Authority.
Ld. Counsel for the Respondents to file reply by 15.10.2022 with copies served on the Complainants. Complainants to file rejoinders, if they wish by 31.10.2022 with copies served on the Respondents.
Case is posted for further hearing on 10.11.2022 (Thursday) at 11:00 a.m.