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Judgment
4 paragraphs · 181 wordsLet this matter be listed under the same head on 23.9.2021 when another similar petition T.P. No. 31 of 2021 involving some similar issues between the same parties is due to be listed.
Learned senior counsel for the petitioner has pressed for interim protection on the lines of an interim protection available to the petitioner in T.P. No. 31 of 2021 initially under orders of the Hon'ble High Court of Delhi and then under the orders of NCLT. On the other hand, learned counsel for Union of India has submitted that in respect of the service area in question the petitioner has approached this Tribunal directly and an interim protection is not required at this stage because its licence is valid till 26.9.2021.
In view of the aforesaid submissions, all the issues including the issue relating to interim relief in terms of orders in T.P. No. 31 of 2021 shall be considered on the next date.
It will be open for the respondent to file a reply/short reply within a week. Petitioner will be at liberty to file rejoinder, if required.