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Judgment
10 paragraphs · 222 wordsAs prayed on behalf of the petitioner, let rejoinder be filed during the course of the day.
From the earlier orders, it transpires that interim protection is continuing in view of orders passed in TP No. 59 of 2019 between the same parties,
which is pending. For considering the interim order, it will be necessary to wait for disposal of M.A. No. 269 of 2019 filed by the petitioner in TP
No. 59 of 2019 for seeking interim relief in the light of order of remand passed by Hon'ble High Court of Delhi. the pleadings in respect of that M.A.
were complete as noted in the order passed on 23.12.2019.
The M.A. could not be heard on 19.3.2020 due to dislocation of list on account of Covid - 19 pandemic. Now it will be just and proper to consider the
pending M.A. in TP No. 59 of 2019 on a convenient date.
Since the interim order in both the matters will depend on the outcome of M.A. No. 269 of 2019, list this petition for reconsidering the interim order
and the M.A. No. 269 of 2019 on 21.1.2021 under the same head.
On that date TP No. 59 of 2019 shall also be listed side by side for hearing and disposal of M.A. No. 269 of 2019 under the head 'for directions'.