M/S Vision Digital Cable v. Union Of India & Anr.

Dy. No. 625 dt. 29.7.2013

Consigned to records.

Petition No. 251 of 2013

Admit.

Mr. Tejveer Singh Bhatia accepts notice on behalf of the respondent.

The respondent may file the reply within four weeks from today. Rejoinder, if any, may be filed within two weeks from the date of receipt of a copy of the respondent's reply.

Until further orders, the interim order passed by the High Court on June 21, 2013 shall remain operative. Needless to say that the petitioner shall continue making payment in terms of that order.

Put up on 22.10.2013 before the Registrar for getting the case ready for hearing.