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Judgment
Adv. Dr. Zulfiqar Ali Khan appeared on behalf of the Complainant.
None appeared on behalf of the Respondents.
Notice of complaint sent to the Respondents by post has been received back unserved.
Notice was also sent through e-mail which has not bounced back.
On the last date of hearing Ld. Counsel for Complainant had furnished fresh address of the Respondents. Notice of complaint had also sent on that address and received back unserved.
Ld. Counsel has further informed that the Complainant had received an e-mail from the Respondents i.e. [email protected] on which they had given the present address of the Respondents.
Ld. Counsel for Complainant submitted that he will place on record the said e-mail by the next date of hearing.
The notice of complaint was sent to the Respondents at the e-mail addresses i.e.
The mail sent on these e-mail addresses has not bounced back. Therefore, we consider it deemed service of notice of complaint upon the Respondents.
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 20.07.2024 with copy served on the Respondents.
Matter be listed for hearing on 23.07.2024 at 11:30 am.