Respondent has filed M.A. No. 238 of 2021 seeking some reliefs. Learned counsel for the respondent has submitted that for subsequent defaults
the petitioner should be directed to rectify its lapses by making the payments and respondent should be permitted to take action in accordance with law
if the defaults persist.
Copy of the M.A. has been served on the other side before it was filed on 31.8.2021. It is expected that petitioner shall avoid giving further cause
of action to the respondent to take adverse action. Ten days' time is granted for filing reply. Rejoinder, if required, may be filed before the next
date. Prayers shall be considered on the next date.
It goes without saying that for subsequent developments the respondent is always entitled to act in accordance with law.
Let the matter come up on the date already fixed i.e. 18.10.2021.