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Judgment
Adv. Sajal Dhawan, Proxy Counsel appeared for the main Counsel Adv. Rajan Kumar Hans on behalf of the Complainant.
Adv. Snehita Shukla, Proxy Counsel appeared for the main Counsel Adv. Kajal Dewan on behalf of the Respondents.
Ld. Counsel for Respondents submits that copy of the complaint not received yet.
Office has sent the copy of the complaint along with documents to the Respondents on the email. However, Ld. Counsel for Respondents submits that this email is not functional anymore.
Ld. Counsel for Respondents directed to supply fresh e-mail of the Respondents for supply of copy of complaint
Ld. Counsel for Complainant shall serve copy of the complaint along with documents to the Respondents online as well as in physical form.
The Respondents shall file reply by 15.05.2023 with copy served on the Complainant.
Complainant may file rejoinder, if any by 30.05.2023 with copy served on the Respondents.
Matter be listed on 08.06.2023 at 11:30 am for arguments.