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Judgment
6 paragraphs · 116 words
1.
All the fifteen cases were heard together being of similar nature. 2. Adv. Arpita Singh appeared on behalf of all the Complainants and confirmed that she has received replies from the Respondents in all cases.
3.
She sought some time to file the rejoinders.
4.
Adv. Shivaang Gupta appeared on behalf of the Respondents and submitted that he has no objection if short adjournment is given as requested by the Ld. Counsel for the Complainants.
5.
The Complainants to file rejoinders by 15.06.2022 with copies served on the Respondents.
6.
Final submission to be made by both the parties by 30.06.2022.
7.
All fifteen cases posted for arguments (physical hearing) on 12.07.2022 at 11:00 a.m.