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Judgment
7 paragraphs · 118 words
1.
Adv. Mansi Bajaj along with Adv. Saatvik Khurana appeared for the Complainants.
2.
Adv. Abhishek S along with Adv. Seema Sandd appeared for the Respondents.
3.
Ld. Counsel appearing for the Respondents has made a request at the outset that some more time be granted for filing the reply, as, due to inadvertent omissions on their part, the reply could not be filed as per the directions.
4.
Last opportunity is granted to the Respondents for filing reply.
5.
Respondents shall file reply by 19.03.2025 with copy served on the Complainants.
6.
Complainants may file rejoinder, if any, by 04.04.2025 with copy served on the Respondents.
7.
Matter be listed for hearing on 09.04.2025 at 11:30 am.