AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
10 paragraphs · 183 wordsThe records disclose that on two dates interim protection were granted to petitioner at the initial stage in October 2019 and 11th December 2019. But
it was not reiterated in January 2020. A reply has been filed in the main matter on 6.3.2020. The petitioner is granted liberty to file rejoinder within
three weeks.
Today, petitioner has pressed M.A. No. 78 of 2021 filed on 25.3.2021 to seek continuation of the interim relief granted earlier. Learned Counsel for
the respondent has raised objections. As prayed by him, two weeks' time is granted for filing reply to the M.A. Rejoinder to the said reply may also
be filed within one week thereafter. The prayer for interim relief shall be considered on the next date.
Considering the nature of the objections raised by the respondent in their reply, the petitioner ought to have filed its rejoinder earlier to filing the present
M.A, but the lapse is ignored because of the COVID situation and the lockdown.
Post the matter under the same head on 5.5.2021.
Till the next date, the interim protection granted earlier shall continue.