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Judgment
Adv. Sudesh Chandra Sharma appeared on behalf of the Complainant.
None appeared on behalf of the Respondents.
Notice of complaint was sent to the Respondents by post as well as through e-mail.
Notice by post has not received back unserved.
Notice of complaint is duly served to the Respondents through e-mail as it has not bounced back.
Respondents were directed to file reply by 30.03.2024. Neither the Respondents have filed reply nor have appeared.
In the interest of justice one more opportunity is granted to the Respondents to file reply by 10.06.2024 with copy served on the Complainant.
Complainant may file rejoinder, if any, by 05.07.2024 with copy served on the Respondents.
Matter be listed on 11.07.2024 at 11:30 am.