AI Structured Summary
Not yet generated for this judgment
Judgment
6 paragraphs · 95 words
1.
Adv. Naresh Kumar Janghu appeared on behalf of the Complainants.
2.
None appeared on behalf of the Respondents.
3.
Notice of the complaint was sent to the Respondents by post as well as through e-mail. However, the Respondents have not filed reply.
4.
In the interest of justice, one more opportunity is granted to the Respondents to file their reply by 30.05.2024 with copy served on the Complainants.
5.
Complainants may file rejoinder, if any, by 30.06.2024 with copy served on the Respondents.
6.
Matter be listed for hearing on 09.07.2024 at 11:30 am.