Himachal Pradesh High Court
'Rameshwar Lal vs Accountant General on 7 September, 2020
Bench: Tarlok Singh Chauhan, Jyotsna Rewal Dua
CWP No. 2429 of 2020.
07.09.2020. Present : Mr. J.S.Bedi, Advocate, for the petitioner.
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Mr. Ajay Vaidya, Senior Additional Advocate General, for the respondents.
(Through Video Conferencing) List on 09.09.2020 when the copy of the order that was passed pursuant to the directions passed by this Court on 31.08.2020 be placed on record through e-mail.
(Tarlok Singh Chauhan) r Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No. 2445 of 2020.
07.09.2020. Present : Ms. Richa Sharma, Advocate, for the petitioner.
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Mr. Vikrant Thakur, Advocate, for the respondents.
(Through Video Conferencing) List on 14.09.2020 along with connected matters.
(Tarlok Singh Chauhan) Judge 7th September, 2020.
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CWP No. 2475 of 2020.
07.09.2020. Present : Mr. Rakesh Kumar Dogra, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No. 1 and 2.
Mr. K.B. Khajuria, Advocate, for respondent No.3.
Mr. Naveen K. Bhardwaj, Advocate, for respondent No.4.
(Through Video Conferencing) Reply on behalf of respondent No.3 is stated to have been filed on 05.09.2020. If in order, be placed on record. List on 09.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No. 2477 of 2020.
07.09.2020. Present : Mr. D.S. Kaith, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents.
(Through Video Conferencing) Learned Advocate General prays for and is granted two weeks time to obtain instructions. List on 14.09.2020.
Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No. 2623 of 2020.
07.09.2020. Present : Mr. K.B. Khajuria, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No. 1 and 2. (Through Video Conferencing) It appears that complete records have not been produced. Let needful be done on the next date of hearing.
The State is permitted to upload the scanned copies of the records. List on 14.09.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No. 2881 of 2020.
07.09.2020. Present : Mr. Ajay Shandil, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents/State.
(Through Video Conferencing) Learned Advocate General prays for and is granted two weeks' further time to file the compliance report. List on 21.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWPOA No.4733 of 2020.
07.09.2020. Present : Mr. D.S. Kaith, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents/State.
(Through Video Conferencing) Learned counsel for the petitioner states that necessary application(s) for bringing on record the legal representatives of the deceased-petitioner has been filed. If in order, be placed on record.
Admit.
List for hearing/orders on 21.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CMP No. 5416 of 2020 in Ex. Petition No. 16 of 2019 with CMP(M) No. 1834 of 2019 in R.P. No. of 2019 in CWP No. 9033 of 2014.
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07.09.2020. Present : Ms.Ranjana Parmar, Senior Advocate with Mr. Karan Singh Parmar, Advocate, for the applicants/petitioners/respondents in CMP No. 5416 of 2020.
Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the petitioners/ respondents, in CMP(M) No. 1834 of 2019.
(Through Video Conferencing) The order sought to be reviewed was passed by the learned Single Judge of this Court (Coram: Hon'ble Mr. Justice Rajiv Sharma,J.) His Lordships has since transferred and is currently serving in the Hon'ble High Court of Punjab and Haryana. Thereafter, the matter was listed before another Bench of this Court (Coram: Hon'ble Mr. Justice Dharam Chand Chaudhary, J.). His Lordships has since retired. Therefore, the Registry is directed to place this matter before Hon'ble the Chief Justice for obtaining appropriate orders regarding listing of this petition.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWPOA No.3103 of 2020.
07.09.2020. Present : Mr. A.K.Gupta, Advocate, for the petitioners.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No.1 to 3/State.
Mr. Hamender Singh Chandel, Advocate, for the applicant/respondent No.4.
(Through Video Conferencing) CMP-T No. 1675 of 2020.
Allowed as prayed for. Since, the newly added applicant/respondent i.e. Shimla Jal Prabandhan Nigam Limited, through its Manager' is a necessary party, therefore, impleaded as such and shall figure as respondent No.4.
Application stands disposed of.
CWPOA No. 3103 of 2020.
Admit. List for hearing on 26.10.2020.
Reply on behalf of the newly added respondent as also the other respondents be filed within four weeks. Rejoinder within next two weeks.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3472 of 2020.
07.09.2020. Present : Mr. Aman Parth Sharma, Advocate, for the petitioner.
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Mr. Malay Kaushal, Advocate, for respondent No.1.
Mr.Vikas Rajput, Advocate, for respondent No.2.
(Through Video Conferencing) CWP No.3472 of 2020.
Notice. Mr. Malay Kaushal and Mr. Vikas Rajput, Advocates, appear and waive service of notice on behalf of respondent No.1 and 2, respectively. Reply/instructions within two weeks. List on 21.09.2020.
CMP No. 8644 of 2020.
Allowed as prayed for. The applicant/petitioner shall file translated copies of Annexures P-1, P-2 and P-3 before the next date of hearing. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3483 of 2020.
07.09.2020. Present : Ms. Richa Sharma, Advocate, for the petitioner.
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Mr. Vikrant Thakur, Advocate, for the respondents.
(Through Video Conferencing) CMP No. 8648 of 2020.
Infructuous. Application stands disposed of.
CWP No. 3483 of 2020.
List before a Bench in which one of us ( Justice Jyotsna Rewal Dua ), is not a member.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3484 of 2020.
07.09.2020. Present : Ms. Richa Sharma, Advocate, for the petitioner.
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Mr. Vikrant Thakur, Advocate, for the respondents.
(Through Video Conferencing) CMP No. 8652 of 2020.
Infructuous. Application stands disposed of.
CWP No. 3484 of 2020 & CMP No. 8653 of 2020.
Notice. Mr. Vikrant Thakur, Advocate, appears and waives service of notice on behalf of the respondents.
Reply/instructions be filed within one week.
List on 14.09.2020 along with connected matters.
CMP No. 8654 of 2020.
Allowed as prayed for. The applicant/petitioner shall file typed versions of the Annexures within four weeks.
Application stands disposed of.
CMP No. 8655 of 2020.
Allowed as prayed for. Application stands disposed of.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3493 of 2020.
07.09.2020. Present : Mr. Vinod Chauhan, Advocate, for the petitioner.
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Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No. 1 and 2.
(Through Video Conferencing) CMP No. 8675 of 2020.
Allowed and disposed of.
CWP No. 3493 of 2020.
Notice. Mr. Ajay Vaidya, learned Senior Additional Advocate General, appears and waives service of notice on behalf of respondents No.1 and 2. Notice be issued to respondent No.3 through e-mail, the I.D. whereof shall be supplied by respondents No.1 and 2 during the course of the day. Reply/instructions be filed within one week. List on 14.09.2020.
CMP No.8676 of 2020.
Notice in the aforesaid terms. In the meanwhile, the impugned order of transfer (Annexure P-4) qua the petitioner is ordered to be stayed till the next date of hearing.
CMP No.8677 of 2020.
Allowed as prayed for. The applicant/petitioner shall file typed/legible copies of Annexures P-4 and P-5 within four weeks.
Application stands disposed of.
Authenticated copy of this order be supplied to the parties by the Court Master.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3496 of 2020.
07.09.2020. Present : Mr. B.Nandan Vasishta, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No. 1 and 3.
Mr. Ajit Sharma, Advocate, for respondent No.2.
(Through Video Conferencing) CMP No. 8683 of 2020.
Infructuous. Application stands disposed of.
CWP No. 3496 of 2020.
Connect with LPA that has been preferred by the 4 th respondent against the judgment rendered by a learned Single Judge of this Court in CWPOA No. 135 of 2019 titled 'Rameshwar Lal vs. Accountant General, H.P. and others' (Annexure P-10, page 37).
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3499 of 2020.
07.09.2020. Present : Mr. Rahul Mahajan, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No. 2 and 3.
(Through Video Conferencing) CMP No. 8692 of 2020.
Infructuous. Application stands disposed of.
CWP No. 3499 of 2020.
Notice. Mr. Vinod Thakur, learned Additional Advocate General, appears and waives service of notice on behalf of respondents No.2 and 3. Notice be issued to respondent No.1, returnable for 12.10.2020, on taking steps within two days. Reply by the appearing respondents be filed before the next date of hearing.
CMP No. 8693 of 2020.
Notice in the aforesaid terms. In the meanwhile, the operation and execution of order dated 20.02.2020 (Annexure P-4) passed by respondent No.2 whereby it has upheld the order passed by respondent No.3 on 23.07.2018 (Annexure P-2) are ordered to be stayed.
Authenticated copy of this order be supplied to the parties by the Court Master.
List on 12.10.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWP No.3502 of 2020.
07.09.2020. Present : Mr. Onkar Jairath and Mr. Shubham Sood, Advocates, for the petitioner.
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Mr. Avinash Jaryal, Advocate, for respondent No.1.
(Through Video Conferencing) CMP No. 8699 of 2020.
Allowed and disposed of.
CWP No. 3502 of 2020.
Notice. Mr. Avinash Jaryal, Advocate, appears and waives service of notice on behalf of respondent No.1. Notices be issued to respondents No.2 and 3 through e-mail, the I.D.s whereof shall be supplied by respondent No.1 during the course of the day, returnable for 14.09.2020.
CMP No. 8700 of 2020.
Notice in the aforesaid terms. Mr. Avinash Jaryal, Advocate, states that the petitioner stands relieved. If that be so, then no coercive steps be initiated against the petitioner so as to compel him to join at the transferred station, till the next date of hearing.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP CWPOA No.4539 of 2020.
07.09.2020. Present : Mr. B.Nandan Vasishta, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents.
(Through Video Conferencing) Admit. Tag with CWP No. 2281 of 2020.
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FAO(FC)No.3 of 2020.
07.09.2020. Present : Mr. Vijay Kumar Arora, Advocate, for the Appellant.
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(Through Video Conferencing) CMP No. 8636 of 2020.
Allowed as prayed for. Application stands disposed of.
FAO (FC)No.3 of 2020.
Learned counsel for the appellant states that there is likelihood of the parties comprising the matter. His statement is taken on record. Let compromise, if any, be placed on record before the next date of hearing. List on 21.09.2020. In case, the compromise is filed, then both the parties shall appear before the Court.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:36 :::HCHP Ex. Petition No.11 of 2017.
07.09.2020. Present : Mr. Dilip Sharma, Senior Advocate with Mr. Manish Sharma, Advocate, for the petitioner.
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Mr. Vinod Thakur, Advocate, for the respondent.
(Through Video Conferencing) Mr. Vinod Thakur, Advocate, states that he has instructions to appear on behalf of the respondent. Let Registry reflect the name of Mr. Vinod Thakur, Advocate, for the respondent, in the Cause List henceforth. List on 09.09.2020.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWPOA No.5 of 2019.
07.09.2020. Present : Mr. Shrawan Dogra, Senior Advocate with Mr. Tejasvi Dogra, Advocate, for the petitioners.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents-State.
Mr. B.C. Negi, Senior Advocate with Mr. Nimish Gupta, Advocate, for respondents No.4 to 10.
(Through Video Conferencing) Learned Advocate General states that even though he has received certain instructions, however, the same are not clear.
He prays for and is granted two days' time to seek instructions. List on 10.09.2020. Interim order to continue.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWP No.355 of 2020.
07.09.2020. Present : Mr. Nitin Thakur, Advocate, for the petitioner.
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Mr. Ajay Vaidya, Senior Additional Advocate General, for respondents No.1 to 4.
(Through Video Conferencing) Notice issued for the service of respondent No.5 has been received back unserved.
List on 09.09.2020.
(Tarlok Singh Chauhan) r Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWPOA No.7228 of 2020.
07.09.2020. Present : Mr. Anup Rattan, Advocate, for the petitioner.
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Mr. Vishwa Bhushan, Advocate, for respondent No.3.
(Through Video Conferencing) CMP-T No. 1703 of 2020.
For the reasons stated in the application, we feel that applicant-respondent is a necessary party and is accordingly impleaded as such and shall figure as respondent No.3. Application stands disposed of.
CMP-T No. 1704 of 2020.
Since, the pleadings have not been completed, therefore, the application, at this stage, is pre-mature and the same is disposed of accordingly. However, the respondents including the newly added respondent are directed to file their replies within four weeks.
Rejoinder(s) within next four weeks.
CWPOA No. 7228 of 2020.
Admit. List for hearing on 09.11.2010.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWPOA No.4208 of 2020.
07.09.2020. Present : Mr. Anup Rattan, Advocate, for the petitioners.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for the respondents.
(Through Video Conferencing) CMP-T No. 1728 of 2020.
Allowed as prayed for. Application stands disposed of.
CWPOA No. 4208 of 2020.
Admit. List along with CWPOA No. 4580 of 2020 on the date already fixed.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) th 7 September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWP No.2686 of 2020.
07.09.2020. Present : Mr. C.D.Negi, Advocate, for the petitioner.
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Mr. Ashok Sharma, Advocate General with Mr. Ranjan Sharma, Mr. Vikas Rathore, Mr. Vinod Thakur, Mr. Desh Raj Thakur, Addl. A.Gs, Mr. Bhupinder Thakur, Ms. Seema Sharma and Ms. Svaneel Jaswal, Dy. A.Gs, for respondents No.1 and 2. (Through Video Conferencing) List on 08.09.2020. Registry is directed to reflect the name of Mr. Vineet Vashishta, Advocate, for respondent No.3, in the Cause List henceforth.
(Tarlok Singh Chauhan) Judge (Jyotsna Rewal Dua) 7th September, 2020. Judge (krt/st) ::: Downloaded on - 07/09/2020 20:19:37 :::HCHP CWP No.3245 of 2020.
07.09.2020. Present : Mr. Mohar Singh, Advocate, for the petitioner.
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(Through Video Conferencing) Mr. Ibrar, an Official from ICICI Bank, is present in person. He prays for and is granted two weeks' time to file reply.
List on 28.09.2020.
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