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Judgment
5 paragraphs · 92 wordsLearned counsel for Union of India accepts notice. As prayed, respondent is granted four weeks' time to file reply. Rejoinder thereto, if any, may
be filed within three weeks thereafter.  It is submitted that the matter involving similar issues is still pending in the Hon'ble Supreme Court.
Post the matter under the same head on 19.5.2022 when similar matters are also listed.
Interim order shall continue till the next date.Â
In the meantime, the parties are directed to inform of the status of the matter pending in the Hon'ble Supreme Court.Â