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Judgment
5 paragraphs · 98 words
Admit.
Notice. Mr. Dhruv Tamta, counsel accepts notice on behalf of the respondent- Union of India.
Having heard the counsel and looking to the facts and circumstances of the case and especially looking to paragraph -15 of the memo of the petition, it appears, prima facie, that the legally payable amount has been paid by the petitioner to the respondent. Hence, we hereby stay the operation, implementation and execution of letter dated 3.8.2022 (Annexure P-1) to the memo of the petition till the next date of hearing.
Notice is made returnable on14.11.2022.
Reply be filed in the meantime.