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Judgment
5 paragraphs · 109 wordsAdmit. No notice need be issued as Mr. Dhruv Tamta, learned counsel for UOI has appeared on advance notice.
As prayed, four weeks' time is granted for filing reply. Rejoinder, if required, may be filed within three weeks thereafter.
Post the matter under the head "for directions" on 8.2.2022.
It appears that similar issues were involved in TP No. 230 of 2018(Bharti Airtel Ltd. Vs. UOI), which is still pending. From Anx. P-2, it appears that an interim stay has been granted on 29.11.2018. On account of this petition being similar, the same view is taken at this stage.
The impugned demand notice is stayed till the next date.