S.K. Singh, Chairperson:— Admit. Issue Notice; Dasti and e-mail in addition. Rule is made returnable within five weeks.
2. From the submissions, it appears that at this stage, petitioner is interested in seeking return of its STBs entrusted to respondent no. 1 or to realise the value of the STBs. Considering the nature of grievance, it will be open for the respondent to approach the petitioner for settlement of the said issue. The prayer for recovery of outstanding dues will be decided in due course.
3. Post the matter under the head “For Directions” on 23.2.2021.