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Judgment
5 paragraphs · 218 wordsAdmit. No notice need be issued as Mr. Kunal Tandon, Advocate has appeared on behalf of the respondent on advance notice.
As per the impugned notice of disconnection dated 10.12.2021 (Annexure P4) petitioner is required to pay R. 10.30 Lakhs approximately for meeting the outstanding dues till October, 2021. On behalf of the petitioner a prayer has been made for award of an amount of Rs. 4.90 Lakhs approximately towards incentive for the period October,2019 to January, 2020.
Learned counsel for the respondent submits that subsequent correspondences will disclose that the claim for incentive was satisfactorily settled between the parties. Let reply be filed within four weeks. Rejoinder, if required, may be filed within two weeks thereafter.
Considering hardship shown on behalf of the petitioner, petitioner is given liberty to pay half of the outstanding dues as per the notice by 4.1.2022 and the balance by 10.1.2022. This is without prejudice to the claim made in this petition. If the payments are made as indicated above, the respondent shall not give effect to the impugned notice until further orders. It goes without saying that payments towards subsequent dues for the current period should be made by the petitioner as per the agreement and the trade practice without default.
Post the matter under the head "For Directions" on 9.2.2022.