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Judgment
5 paragraphs · 90 wordsIt appears that parties have met and exchanged materials but respondent has not found merit in the scheme of the petitioner that it deserves to be
supplied signals by the respondent as a new DPO.Â
Respondent, in the above situation, should file its reply to bring on record its stand and the materials which may support their stand. Let that be
done within 10 days. Rejoinder, if required, may be filed within one week thereafter.
The matter shall be considered for grant of possible relief to the petitioner on 4.2.2022.