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Judgment
3 paragraphs · 120 words
Shri Bhati, learned senior counsel for the respondents along with Wg Cdr Ashok, OIC, invites our attention to the amended prayer as prayed for in Para 8 of the application and demonstrated before us that most of the claims of the applicant have been settled; few of the claims can be settled only after the compliance is reported by the applicant and with regard to certain other claims, he prays for eight weeks’ time to complete the same and submit a report.
Taking note of the aforesaid, we direct listing of the matter on 13th July, 2022, by which time, respondents may take action and submit a report with regard to action taken.
Copy of this order be given ‘Dasti’.