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Judgment
Adv. Anurag Anand appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
As per the order dated 17.04.2025, the Respondents were required to file the reply by 21.05.2025.
Respondents have not filed the reply nor anyone has appeared for the Respondents. We give one more opportunity to the Respondents to file reply by 10.08.2025 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 20.08.2025 with copy served on the Respondents.
In case the Respondents fail to file reply as per the directions or appear on next date of hearing they shall be proceeded ex-parte.
List the matter on 03.09.2025 at 11:30 am for further proceedings.
At this stage, at 12:45 p.m., Adv. Suraj Gupta, Proxy Counsel appeared for the main Counsel Adv. Ravi Kishan Chandna for Respondents.
The Ld. Counsel appearing on behalf of the Respondents is directed to submit his Memo or Appearance.
Respondents have not filed reply to the complaint. Ld. Counsel for the Respondents sought some more time to file reply.
Respondents are given another opportunity to file reply by 10.08.2025 with copy served to the Complainant.
Complainant may file rejoinder, if any, by 20.08.2025 with copy served to the Respondents.
The matter be listed on the date already fixed