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Judgment
Adv. Shashank Mishra appeared on behalf of the Complainants.
None appeared on behalf of the Respondents.
Notice of the complaint was sent to the Respondents by post as well as through e-mail dated 30.04.2024.
The Respondents could not be served through post. However, the notice has been duly served through e-mail.
Respondents have not filed their reply till date.
However, in the interest of justice, one more opportunity is being granted to the Respondents to file their reply by 30.08.2024 with copy served to the Complainants.
Complainants may file their rejoinder, if any, by 09.09.2024 with copy served on the Respondents.
Matter be listed for hearing on 11.09.2024 at 11:30 am.
In case Respondents fail to appear or file reply as directed, they shall be proceeded ex-parte.