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Judgment
10 paragraphs · 170 wordsAdmit.
Heard learned counsel for the petitioner and Mr. Angad Singh Duggal, Advocate who has appeared on advance notice on behalf of the respondent.
The impugned disconnection notice dated 5.1.2022 is for alleged dues of Rs. 1.63 lakhs only. Petitioner has raised grievance that his claims for
incentives and LCN discount, together valued at Rs. 1.50 lakhs approx. have not been adjusted or paid.
Learned counsel for the respondent submits that but for two items of claims, rest all have been adjusted but still petitioner is in arrears as on date.Â
As prayed on behalf of respondent, one week's time is granted for filing a short reply.
The interim prayer shall be considered afresh on the next date in the light of reply. It will be open for the petitioner to file a rejoinder to the short
reply, if required, before the next date.
Post the matter under the head ""for directions"" on 16.2.2022.
Till the next date, the respondent shall not give effect to the impugned notice of disconnection.