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Judgment
5 paragraphs · 172 wordsAdmit. No notice need be issued because Mr. Dhruv Tamta, Advocate has appeared on behalf of respondent on advance notice. Petitioner has placed reliance upon orders passed in T P No. 230 of 2018 and T P No. 49 as well as T P No. 50 of 2021 to press for an interim order in its favour.
It has been shown that the issues involved in this petition are similar to those in the earlier petitions noticed above. On 6.12.2021, interim protection has been granted to the petitioners of T P No. 49 and T P No. 50 of 2021 by staying the impugned demand for penalty of Rs. 50 crore.
Since the facts and issues are similar in this case also, the impugned demand notice contained in Annexure P-1 shall remain stayed until further orders.
Learned counsel for the respondent prays for, and is granted, four weeks' time for filing reply. Rejoinder, if required, may be filed within three weeks thereafter.
Post the matter under the head "For Directions" on 8.2.2022.