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Judgment
4 paragraphs · 104 wordsAdmit. Since respondent no. 2 has appeared today through Ms Kanupriya Gupta, Advocate who has undertaken to file vakalatnama during the course of the day, let notice be issued upon respondent no. 1; Dasti and e-mail in addition. Rule is made returnable within five weeks.
It will be open for respondent no. 1 to approach the petitioner in the meantime for settlement of issues relating to the prayer for return of STBs.
Post the matter under the head "For Directions" on 20.1.2022.
It will be open for the respondent no. 2 to file a reply or an appropriate application within five weeks, as prayed.