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Judgment
4 paragraphs · 101 words
1.
Notice upon Respondent to be served by Dasti service as well as email. Notice is made returnable on 22.02.2024.
2.
Meanwhile, we hereby restrain the respondent from taking any further coercive steps against the petitioner in pursuance of the notices dated 28.6.2023 as well as 20.10.2023 which are at Annexure-P-4 to the memo of the Petition and Annexure-P-6 to the memo of the Petition respectively.
3.
If the Bank Guarantee given by the Petitioner for getting the ISP license has not been encashed, then the same shall not be encashed till next date of hearing.
4.
Dasti service is permitted.