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Judgment
7 paragraphs · 170 wordsIt appears from the submissions that a soft copy of the reply has been shared with the other side and has also been sent to this Tribunal during this
weekend but the same is still not on record. The respondent has agreed to file a hard copy of the reply within two days from today. Petitioner, if so
advised, may file a rejoinder within one week from today. Whether the matter requires passing of an interim orders or not, shall be considered on
the next date and if it is so required, a suitable interim order may be passed accordingly. It will be better it the matter is listed at the bottom of the
list so that it can be heard at some detail after the Lunch recess also, if required.
Post the matter at the bottom of the list but under the same head on 10.3.2021.
It will be open for the parties to file written notes of two pages in advance after exchanging the same with each other.