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Judgment
Adv. Samir Tandon appeared on behalf of Complainants in cases 16/2019 & 17/2019 along with Dr. Abhilesh Kumar Bembey as Authorized Representative of the Complainants.
Adv. Riya Seth appeared on behalf of Ms. Maldeep Sidhu, Complainant in case 23/2019 and Dr. Sushma Singh, Complainant in case 38/2019 along with Mr. Shiv Ambardar, Authorized Representative of Dr. Sushma Singh.
Adv. Mansi Bajaj appeared on behalf of DDA in case no. 17/2019.
None present on behalf of DDA in cases 16/2019, 24/2019 and 38/2019. The Authority notes absence of Counsel for DDA in these cases with displeasure. The office may communicate this to VC, DDA.
The Counsels for Complainants requested for early orders stating that this is a long pending case and has been going on since 2019.
Adv. Mansi Bajaj Counsel for DDA submitted that, she has already filed an affidavit in case 17/2019 as directed by the Authority.
The Authority directs Ld. Counsel Ms. Mansi Bajaj to serve a copy each of the affidavit on the Counsels of Respondents & all Complainants.
The Authority gives time upto 20.04.2022 to the Respondents for filling the counter. The DDA is directed to file affidavits in rest of three cases by 30.04.2022 with copies served to Respondents & all Complainants. Adv. Mansi Bajaj to take note of this direction and inform her client to furnish the affidavit by said date. All the parties are directed to file convenience compilation of their pleadings, including any application or reply to such applications also by 30.04.2022.
Case is reserved for orders.