Prompt Infracom Pvt. Ltd. v. Union Of India .

1. Since the matter in Hon'ble Supreme Court of India is still pending, as prayed jointly, post the matter under the same head on 19.5.2022.

2. Learned counsel for the petitioner submits that petitioner does not require filing of any rejoinder because the issues are clear and can be adjudicated upon pleadings already available. In view of this stand, the pleadings are taken to be complete.’