Provident Housing Lt... v. Union Of India, Thr....

1. Heard Mr. V. Raghuraman, learned Senior Counsel appearing for the petitioner.

2. Issue notice to the respondents returnable on 9.3.2022.

3. Ms. A. Desai, learned Senior Standing Counsel waives notice on behalf of the respondents.

4. Reply/affidavit may be filed within a period of six weeks with advance copy being served on the learned Counsel appearing for the petitioner.

5. Ms. A Desai, learned Senior Standing Counsel for the respondents, on instructions, makes a statement that no further recovery and coercive action will be taken against the petitioner during the pendency of the writ petition.