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Judgment
5 paragraphs · 87 wordsAdmit. Issue Notice; Dasti and e-mail in addition. Rule is made returnable within five weeks.
Petitioner has raised a grievance that respondent no. 1 is migrating to another MSO/DPO without giving notice required under the Regulations and
without paying the dues in violation of the agreement. In that view of the matter, Respondent no. 1 is restrained from further migrating to other
MSO/DPO unless it shows full compliance with the requirements of the Regulations and the agreement.
Post the matter under the head ""For Directions"" on 17.9.2021.