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Judgment
4 paragraphs · 94 wordsAfter hearing learned counsel for the petitioner for some time, it appears that this is a recent matter in which Union of India needs to file separate reply. For that, as prayed, five weeks' time is granted. Rejoinder, if required, may be filed before the next date.
This matter shall be listed separately for hearing in due course. It is detagged from other matters.
Interim order to continue until further orders.
Post the matter before the Court of Registrar on 15.2.2022 for passing necessary orders and directions to make the petition ready for hearing.