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Judgment
Adv. Mohd. Faris appeared along with Mrs. Surbhi Chauhan, Complainant in person.
Adv. Varun Talwar, Proxy Counsel for the main Counsel Ms. Kajal Dewan appeared on behalf of the Respondents.
The Counsel for the Respondents submitted that they have not received copy of the complaint along with other documents. As per the record, this office had sent a copy of the complaint along with all documents to the Respondents for filing reply by 31.10.2022 and also for appearing before the Authority today.
Ld. Counsel for the Complainant was also directed vide order dated 28.09.2022 to file the legible copies of the proof of payments made to the Respondents. The office has informed that no such legible copies have been filed by the Counsel for the Complainant. Ld. Counsel for Complainant shall file legible copies of proof of payments and all documents with this Authority and serve copy of complaint and all documents on the Respondents within a period of two weeks.
The office is directed to modify the Memo of Parties showing Mrs. Surbhi Chauhan and Ms. Nishu Malik as Complainants.
Ld. Counsel for the Respondents is directed to file reply by 15.01.2023 with copy served on the Complainant.
Complainant may file rejoinder by 31.01.2023 with copy served on the Respondents.
Case is posted for further hearing on 22.02.2023 at 11:30 am.