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Judgment
G. C. Mishra, Acting Chairman
MP-PBPT-1119/DLI/2021 (U.L.) in FPA-PBPT-528/MUM/2019
The urgent listing of application has been filed by the appellant on the grounds mentioned therein. The same is considered and allowed. Accordingly,
the application for urgent listing is disposed of.
MP-PBPT-1120/DLI/2021 (Exem.) in FPA-PBPT-528/MUM/2019
The same is considered and allowed for the time being. However, the appellant is directed to file the signed and notarized affidavit, if already not
received by this Tribunal, within four weeks. The application is allowed accordingly and disposed of.
FPA-PBPT-528/MUM/2019
Reply to the appeal is not on record. The respondent is allowed to file reply to the appeal within four weeks with an advance copy to be served on the
other side who may file the rejoinder within two weeks thereafter.
Written submission filed by the appellant is on record. The respondent is allowed to file written submissions by the next date with an advance copy to
the other side.
With the consent of both the parties, list the appeal on 08th July, 2021.