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Judgment
All four cases were taken up together being of similar nature against the same Respondents.
Adv. Shashank Mishra appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
Respondents were directed to file replies by 31.07.2023. However, whose notice of complaint has issued they have not filed replies yet.
The notice sent to the Respondents at the given address was received back with endorsement “addressee has left”.
Ld. Counsel for the Complainants submits that he will furnish a fresh address of the Respondents within two weeks.
A fresh notice of the complaints be sent to the Respondents via e-mail and other permissible modes of service on the address furnished by the Ld. Counsel for the Complainants.
Respondents shall file replies by 30.09.2023 with copies served on the Complainants.
Complainants may file rejoinders, if they wish, by 15.10.2023 with copies served on the Respondents.
Notice may be given as Dasti.
Matters are listed on 19.10.2023 at 11:30 am.