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Judgment
8 paragraphs · 159 wordsBy the last order passed on 26.2.2021, petitioner was granted some interim relief by way of restraint orders against the respondent and a direction was
issued to the respondent to make relevant disclosures of its assets and shareholding etc. within four weeks. That has not been done. A chance
was given for filing a detailed reply within the same time. That has also not been availed.
Considering the earlier orders, it appears that the respondent is avoiding to comply with the orders of disclosure. He is warned to show due
compliance, otherwise adequate penalty shall be imposed on the next date.
By way of last opportunity, two weeks' time is granted to comply with the directions contained in the order dated 26.2.2021.
If the petitioner wants to file any response to the detailed reply or to the affidavit of disclosure if filed, that may be done within two weeks thereafter.
Post the matter under the same head on 10.5.2021