AI Structured Summary
Not yet generated for this judgment
Judgment
C. Hari Shankar, J.
With consent of learned Counsel for the parties, we dispose of this appeal with a request to learned Single Judge to hear arguments and take a decision on OMP (I) (Comm) 145/2026 on the next date fixed i.e. 10 August 2026.
To facilitate the learned Single Judge, all learned Counsel are directed to place on record short notes of their respective submissions not exceeding five pages each, with cross reference to relevant PDF page numbers, after exchanging copies with each other at least two days in advance of the next date of hearing before the learned Single Judge.
Replies to the Section 9 petition, if not filed shall be filed positively within a week from today with advance copy to learned Counsel for the appellant, who may file rejoinder thereto, if any, before the next date of hearing.
The appeal stands disposed of in the aforesaid terms.