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Judgment
Both cases are clubbed together being of similar nature and against the same Respondents.
Adv. Mohd. Faris along with Adv. Parvez Alam appeared on behalf of the Complainants.
Adv. Rajeev Kumar Kardam appeared on behalf of the Respondents.
Ld. Counsel for the Complainants stated that necessary amendments in the complaints have been made.
Respondents were to file reply by 29.02.2024. The same has not been done.
Ld. Counsel for Respondents states that they have not received copies of the complaints.
Ld. Counsel for the Complainants states that the copies of the complaints have been served to the Respondents in the month of January itself.
Ld. Counsel for the Complainants states that he will e-mail another copy of the complaint to the Respondents today itself.
In the interest of natural justice, one more opportunity is given to Respondents to file reply by 22.04.2024 with copies served on the Complainants.
Complainants may file rejoinders, if any, by 13.05.2024 with copies served on the Respondents.
List these matters on 14.05.2024 at 11:30 am for final arguments.