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Judgment
Adv. K.S Yadav appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
The notice was sent to the Respondents at the postal address given by the Complainants on the last date of hearing. The notice sent by post received back unserved for insufficient address.
The notice of complaint was also sent to the Respondents through e-mail on 20.05.2024. Service of notice through e-mail is an accepted mode of service. Since, the e-mail has not bounced back it is deemed to be proper service of notice upon the Respondents.
Respondents were to file reply by 10.07.2024. However, no reply has been filed.
In the interest of justice last opportunity is given to the Respondents to file reply by 30.08.2024 with copy served on the Complainants.
Complainants may file rejoinder, if any, by 10.09.2024 with copy served on the Respondents.
Matter be listed for final hearing on 18.09.2024 at 11:30 am.