AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 95 words1.
Looking to the contentious issues raised in this petition, the same is Admitted.
2.
Notice upon respondent which is accepted by Mr. Chandrasekhar Chakalabbi who is seeking time to file reply. Time, as prayed for, is granted to the respondent till the next date of hearing.
3.
List the mater under the heading “For Directions” on 28.8.2024.
4.
Meanwhile, no coercive steps shall be initiated by the respondent in pursuance of Demand Notice issued by the respondent dated 31.1.2023 (Annexure – P1 to the memo of this petition), till the next date of hearing.