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
3 paragraphs · 87 wordsAdmit. Notice upon respondent. Mr. Kunal Tandon accepts notice for the respondent and is seeking time to get instructions and to file counter affidavit. Time, as prayed for, is granted.
Post the matter is under the head "for directions" on 19.7.2022.
Meanwhile, we hereby stay the operation of disconnection notice issued by the respondent which is dated 5.4.2022(Annexure P-2) on a condition that the amount due which is at Rs. 30,03,890/- shall be paid in two equal monthly installments. The first installment shall be paid on 1.5.2022.