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Judgment
6 paragraphs · 110 wordsIt is submitted that the matter involving similar issues is still pending in the Hon'ble Supreme Court.
Learned counsel appearing for the Union of India prays for a final opportunity to file reply within two weeks.  As prayed, reply be filed within two
weeks, but this will be the final opportunity for filing reply. Rejoinder thereto, if any, may be filed within two weeks thereafter.Â
Post the matter under the same head on 19.5.2022 when similar matters are also listed.
Interim order shall continue till the next date.Â
In the meantime, the parties are directed to inform of the status of the matter pending in the Hon'ble Supreme Court.Â