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Judgment
4 paragraphs · 136 wordsHeard learned senior counsels for the petitioners in all the three petitions which raise similar nature of issues and grievances.
Mr. Dhruv Tamta, Advocate submits that he has received a copy of the notice only in T P No. 45 of 2021 and even in that matter he could not get instructions. Let Mr Tamta have copies of other two petitions during the course of the day. For considering the interim order, It is deemed proper to grant one opportunity to Mr. Tamta to have instructions and come ready.
Let these matters be listed under the same head on 26.10.2021.
No interim order is being passed today in view of assurance given by Mr. Tamta that pursuant to the impugned order imposing penalty, no encashment of Bank Guarantee(s) shall be resorted to till the next date.