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Judgment
6 paragraphs · 117 wordsOn hearing learned counsel for the parties, it transpires that developments have taken place since the last order was passed on 17.11.2021. It
appears that the petitioner still has some grievances. He may file affidavit/application in respect of remaining grievances within one week which
shall be considered on merits finally on the next date. In the meantime, he shall make the payments of invoices raised against him within time but
such payments will be subject to orders which may finally be passed after hearing the parties. If required, respondent may file response to the
remaining grievances of the petitioner as raised in his affidavit/pleadings within two weeks thereafter.
Post the matter under the same head on 2.2.2022.