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Judgment
3 paragraphs · 138 wordsFrom the submissions it appears that pleadings in respect of M. A. No. 487 of 2021 and M.A. No. 24 of 2022 are complete. So far as E.A. No. 1 of 2022 is concerned, the same has been filed by the respondent for enforcement and execution of an order passed by this Tribunal directing the petitioner to pay a certain amount of money within a fixed time. Learned counsel for the petitioner/non-applicant in the E.A. wants some time to file reply. On the other hand learned counsel for the respondent/applicant wants interim relief in the E.A. at this very stage.
Today the arguing counsel of the petitioner is in difficulty, post the matter under the same head on 15.3.2022.
It will be open for the petitioner/non-applicant to file a short reply to the Execution Application in the meanwhile.