AI Structured Summary
Not yet generated for this judgment
Judgment
This MA has been preferred by the respondent. Counsel for both the sides jointly submitted for the disposal of this MA that the amount for which the MA has been preferred has already been paid. In view this fact, this MA is hereby disposed of.
Counsel appearing for petitioner submitted that this Tribunal has permitted on 12.3.2020 a conditional stay and they are fulfilling the condition. Affidavit to that effect shall be filed by the petitioner on or before the next date of hearing, especially about the regular payments for the subsequent months (From February 2020 onwards) if the amount has been paid upto January 2020 for the invoices raised by the respondent. Time to file affidavit is granted to the petitioner.
This matter is, therefore, adjourned to 8.7.2022.