JAI DURGA ENTERPRISES Vs. UOI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Learned counsel for respondent submits that reply to CM Application No.13915/2021 has been filed vide diary No. E-380690/2021 on 22.05.2021. However, the same is not on record, but a copy has been furnished on the e-mail of the Court Master. The same is taken on record. The Registry is also directed to place the reply on record.

(3.) Learned counsel submits that the reply along with its documents be read in addition to the short reply to the writ petition filed by the respondents.