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Judgment
8 paragraphs · 159 wordsAs prayed on behalf of respondent, let the reply be filed within one week. If required, rejoinder may be filed by the next date.
From the submissions of learned counsel for the parties it is clear that the outstanding dues shown in the impugned notice of disconnection have been
paid within the time indicated in the last order but payment towards subsequent dues for the current period had suffered a default in payment because
the invoices for the months of November and December 2021 which have fallen due have not been paid.
After hearing both the counsels, further accommodation is shown to the petitioner by giving it a time of two weeks from today to clear the arrears for
the months of November and December 2021 failing which the respondent would be at liberty to give effect to the impugned notice of disconnection
and the earlier protection would stand vacated.
Post the matter under the same head on 2.3.2022.