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Judgment
3 paragraphs · 116 wordsAdmit. No notice need be issued to respondent no. 1 because Mr. Yashdeep Chaturvedi, authorised representative of the respondent company - Green Environmental Technology appears. He prays for two weeks' time to file the authority letter in his favour to appear as authorised representative. He may also arrange to file a reply, particularly in respect of interim prayer for stay of execution, within four weeks. Rejoinder, if required, may be filed before the next date.
Let notice be issued to respondent no. 2, Dasti and email in addition. If served, respondent no. 2 may also file its reply before the next date.
Post the matter under the head 'for directions' on the interim relief, on 18.1.2022.