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Judgment
4 paragraphs · 124 wordsLearned counsel for the petitioner submits that the petitioner does not want to press R A No. 4 of 2021. The said application is dismissed as not pressed.
Mr. Kunal Tandon, learned counsel for the respondent has pressed M A No. 487 of 2021 in which allegation has been made that petitioner has not complied with the interim orders and directions of this Tribunal As prayed on behalf of petitioner, two weeks' time is granted for filing reply. Rejoinder, if required, may be filed within two weeks thereafter. The MA, if required, shall be considered on the next date.
Post the matter under the head "For Directions" on 24.1.2022.
The matter need not be listed before the Court of Registrar till the next date.