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Judgment
4 paragraphs · 104 wordsAdmit. No notice need be issued because the respondent is represented by Ms. Payal Kakra, Advocate on advance notice.
Grievance of the petitioner is that respondent has caused considerable delay and has yet not acted on the request of the petitioner for new agreement and supply of signals to the petitioner.
Learned counsel for the respondent submits that petitioner has suppressed material facts and a reply needs to be filed. Let that be done within two weeks as prayed. Rejoinder, if required, may be filed within one week thereafter.
Post the matter under the head "For Directions" for considering the interim prayers on 20.12.2021.