AI Structured Summary
Not yet generated for this judgment
Judgment
8 paragraphs · 117 words
1.
Adv. Sohail Khan appeared on behalf of the Complainant.
2.
Ld. Counsel for the Complainant has placed on record a legible copy of the documents as directed on the last date of hearing.
3.
Notice sent to the Respondents received back unserved.
4.
Fresh notice be issued to the Respondents by post, through e-mail and through WhatsApp messages.
5.
At the request of Counsel for the Complainant, dasti service by all possible mode is also allowed.
6.
Respondents shall file reply by 15.04.2024 with copy served on the Complainant.
7.
Complainant may file rejoinder, if any by 25.04.2024 with copy served on the Respondents.
8.
Matter be listed for further hearing on 30.04.2024 at 11:30 am.