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Judgment
Adv. Ajay Kumar Pandey appeared on behalf of the Complainants.
Adv. Prachi, Proxy Counsel for Adv. Tarun Talwar appeared for the Respondents.
The Respondents have already filed their reply. However, the name of the Respondents is mentioned as M/s A.J.N Infrastructure Pvt. Ltd., they were directed to file the amended Memo of Parties with correct name of the Respondents.
The Complainant has already made changes in Form ‘M’ as per the office report.
Since, the reply has already been filed and change in the name of parties will not change the substance of the reply, therefore to avoid any further delay in the matter, we direct that the name of the Respondents in the reply filed by the Respondents be read as M/s Antriksh Engicon Pvt. Ltd.
Ld. counsel for the Complainants submitted that he has not received the copy of the reply. The same be supplied to him today.
Complainants may file rejoinder, if any, by 15.03.2024 with copy served on the Respondents.
Matter be listed for final hearing on 21.03.2024 at 11:30 am.