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Judgment
5 paragraphs · 96 wordsAdmit.
Notice upon respondent. Mr. Dhruv Tamta, Counsel accepts notice a behalf of respondent - Union of India and seeks time to file reply. Time, as prayed for, is granted.
This mater will be listed under the head “For Hearing” along with T. P. No. 230 of 2018 and other allied matters, on 16.12.2022.
In the meanwhile, as an ad-interim measure, no coercive steps shall be taken by the respondent against this petitioner for the cause of action mentioned in the memo of the petition.
This interim relief shall continue till the next date of hearing.