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Judgment
12 paragraphs · 219 wordsPetition is admitted for hearing. No notice need be issued because the respondent has appeared through Mr. Rupender Sinhmar, Advocate on advance
notice.
Heard the parties on the interim prayer made in this petition. Also perused an e-mail from the petitioner to the respondent sent yesterday along with
a Statement of Account. This has been shared by Mr. Rupender Sinhmar, learned counsel for the respondent. He has also referred to part of the
agreement at page 28 of the brief.
It appears that there are certain materials relating to accounts and correspondences relating thereto which need to be produced by the parties in order
to enable the Tribunal to pass an effective interim order. For that purpose, three days’ time is granted to the petitioner to file a supplementary
affidavit or an MA seeking appropriate relief, if required. Within the same time, without affecting the right of the respondent to file appropriate reply
in due course, respondent is given liberty to bring on record relevant materials to support its case that petitioner was aware of the outstanding claim
and demands had been paid for the same in usual course of business. On going through the said materials, this Tribunal shall consider passing
appropriate interim orders on the next date.
Post the matter under the head “For Directions†on 27.4.2021.