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Judgment
Adv. Sohail Khan appeared on behalf of the Complainant.
None appeared on behalf of the Respondents.
Notice of complaint was sent to the Respondents by post as well as through e-mail.
Notice sent by post has been received back unserved. Notice through e-mail which was sent on 15.03.2024 has not bounced therefore, it is deemed to be proper service upon the Respondents.
However, Respondents have neither appeared nor have filed their reply as directed.
In the interest of justice one more opportunity is granted to the Respondents to file reply by 10.07.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 24.07.2024 with copy served on the Respondents.
Matter be listed on 24.07.2024 at 11:30 am.
In case Respondents fail to file reply as directed or appear on the next date of hearing, they shall be proceeded ex-parte.