Summary of Opinion

Factual and Procedural Background

The matter was taken up for hearing with Shri Parijaat Belaura, learned counsel for the applicant, and Dr. Shailendra Sharma Atal, learned counsel for the respondents, present. Learned counsel for the respondents informed the court that a PPO in the case had been issued "a day before yesterday" and requested one week's time to file a compliance report. The court granted the request and listed the matter on 12.01.2023.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

Respondents' Arguments

• Submitted that the PPO in the case had been issued a day before yesterday.
• Prayed for one week's time to file a compliance report.

Applicant's Arguments

• No detailed arguments by the applicant are recorded in the opinion.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The court's decision was based on the respondents' counsel's statement that the PPO was issued only recently ("a day before yesterday") and his request for time to file a compliance report. On that basis the court granted the requested time and scheduled the next listing.

Holding and Implications

GRANTED: The court granted the respondents one week's time to file the compliance report.

Consequences: Respondents are to file the compliance report within the granted week; the matter is listed on 12.01.2023. No broader precedent or legal principle is articulated in the opinion.