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Judgment
All three cases were heard together being of similar nature.
Adv. Awnish Maithani appeared on behalf of the Complainant.
On perusal of the records, it is seen that the notices sent by the Authority have been returned by postal department due to incorrect address.
Sh. Awnish Maithani requested to do ‘Dasti Service’ of notice on the Respondents.
Request allowed. Adv. Awnish Maithani may do ‘Dasti Service’ of Notice and confirm on affidavit. He was also directed to inform the Authority, the correct address of the Respondents.
The office is also directed to send notices to Respondents on all the addresses available on record. The Respondents shall on receipt of notice file replies by 15.06.2022. The Complainants may file rejoinders by 30.06.2022 if they wish so.
Cases are posted for further hearing on 13.07.2022 at 11:00 a.m.