AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 115 words
1.
Heard submissions made by Mr. Shashank Mishra, Counsel for the Complainant.
2.
Let a notice be issued to the Respondents.
3.
Adv. Anant Gautam, is present before the Authority in another matter i.e. Complaint No. 134/2021 for the Respondents. He accepts the notice on behalf of the Respondents.
4.
Ld. Counsel for the Complainant is directed to supply copy of the complaint along with all documents to the Respondents & Counsel for the Respondents immediately.
5.
Respondents to file reply by 15.06.2022 with copy served on the Complainant. Complainant to file Rejoinder, if any, by 30.06.2022 with copy served on the Respondents.
6.
Case is posted for further hearing on 14.07.2022 at 11:00 a.m.