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Judgment
Heard the Learned Counsel for the Appellant.
Issue Notice in respect of 1st Respondent through speed post returnable by 21.12.2021. Requisites alongwith process fee be filed within three days from today. If the Appellant provides the email ID of 1st Respondent, then notice be also issued to the 1st Respondent through email.
In the meanwhile, it is open to the Learned Counsel for the 2nd Respondent/IRP to file a Status Report before the Office of the Registry before the next date of hearing not only through e filing but also through Hard Copy.
Before the next date of hearing it is open to the Learned Counsel appearing for the respective parties to file their 'Notes of Submissions' containing not more than 3-5 pages together with 'Citations' which they rely upon not only through e-filing but also through Hard Copy and the copy of the same shall be exchanged between them, before the 'Office of the Registry', well in advance before the next date of Hearing.
The 'Office of the Registry' is directed to 'List' the matter on 21.12.2021.