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Judgment
Heard learned senior counsel for the petitioner and learned counsel for the Union of India. Permission is granted to respondent to file their reply during the course of the day, as prayed. Rejoinder may be filed within two weeks.
From the submission of Mr. Kurup, it appears that there is possibility of an administrative resolution of the dispute also.
The prayer made on behalf of the petitioner in M A No. 175 of 2021 is formal in nature. The typographical error in mentioning the correct PBG Numbers is permitted to be corrected in all the relevant places in the petition. The correct PBG No 5520002773 (32887) will replace the earlier PBG No. 49580IGL0010720 given in the order passed on 5.8.2021. The MA is disposed of .
Let the matter be listed under the same head on 26.10.2021.