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Judgment
6 paragraphs · 105 wordsHeard learned counsel for the petitioner and learned counsel for Union of India.Â
On behalf of UoI Mr. Tamta submits that he has instructions to serve reply during course of the day by adopting the reply of UoI filed in a similar
petition bearing TP No. 49 of 2021. In view of the aforesaid stand, let a copy of the reply be served on the learned counsel for the petitioner during
course of the day. Four weeks' time is granted for filing rejoinder, as prayed.
Post the matter under the same head on 14.3.2022.
The Interim order of stay shall continue till the next date.Â