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Judgment
Adv. Puneet Singh along with Adv. Sanskar Pradhan appeared on behalf of the Complainant.
Adv. Ms. Monesh appeared on behalf of the Respondents.
We note that the Complainant has filed amended complaint on 21.07.2025. However, in Form M, the name of the Complainant is still shown as Ms. Vandana Goyal while the Complainant in fact is “M/s Vandana Goyal Family Trust”.
Office is directed to provide edit mode to the Complainant who shall make necessary amendments in Form M.
Copy of the complaint has been sent to the Respondents. However, Ld. Counsel for Complainant is also directed to provide copy of the complaint along with all the documents and annexures to the Ld. Counsel for the Respondents.
Respondents shall file reply by 30.10.2025 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 15.11.2025 with copy served on the Respondents.
Further the Complainant has also clarified with regard to the amount deposited with the Respondents till date along with the receipts of deposits.
Matter be listed for hearing on 02.12.2025 at 02:30 pm.
Interim order shall continue