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Judgment
None appeared on behalf of the Respondents.
Adv. Simran Soni appeared on behalf of the Complainant and informed that she has submitted amended Memo of Parties.
Ld. Counsel for Complainant was directed to change the name of Complainant in Form ‘M’ online mode. Office is directed to provide edit mode to Complainant for effecting this change.
We note that the office has served a copy of amended Memo of Parties along with a copy of complaint on the Respondents.
We also note that the Respondents have not filed reply inspite of notice being served on them from this office.
In the interest of justice, we give another opportunity to the Respondents to file reply by 31.01.2023 with copy served on the Complainant.
Office is directed to issue fresh notice to the Respondents for filing reply as stated above.
The Complainant may file rejoinder, if he wishes by 28.02.2023 with copy served on the Respondents.
Ld. Counsel for the Complainant requested to do ‘Dasti Service’ on the Respondents. Request allowed. The Ld. Counsel for Complainant may do ‘Dasti Service’ of notice and file proof of service before next date of hearing.
Case posted for further hearing on 09.03.2023 at 11:30 a.m.