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Judgment
8 paragraphs · 115 words
1.
Adv. Shashank Mishra appeared on behalf of the Complainant.
2.
None appeared on behalf of the Respondents.
3.
Notice of complaint sent by post as well as through e-mail and Dasti service was also allowed.
4.
Ld. Counsel for Complainant has submitted an affidavit of Dasti service. Same is taken on record.
5.
Respondent have neither appeared nor have filed reply as directed.
6.
In the interest of justice one more opportunity is granted to the Respondents to file reply by 10.07.2024 with copy served on the Complainant.
7.
Complainant may file rejoinder, if any, by 20.07.2024 with copy served on the Respondents.
8.
Matter be listed for hearing on 23.07.2024 at 11:30 am.