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Judgment
MA 2900/2019
For the reasons carved out in the instant application, delay in filing the rejoinder is condoned. The rejoinder is taken on record.
MA stands disposed of.
MA 2086 /2019
Considering the fact that a speaking order by the High Powered Committee has been passed on 2nd July, 2019, no further action is requ:red to be
taken in this matter.
Even though, Mr. Ajai Bhalla, learned counsel for the applicant, points out various defects and discrepancies in the manner the High Powered
Committee has dealt with the issue in question and also that certain observations made by this Tribunal in the original order have not been taken note
of, we consider if all this give a right to the applicant to challenge the same in these proceedings. We, however, in the execution proceedings cannot go
into the merits of the speaking order passed by the High Powered Committee.
In view of the aforesaid, the instant application is disposed of with liberty to the applicant to challenge the decision of the High Powered Committee, if
so advised, in appropriate proceedings.