JUDGEMENT
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(1.) Statement made by the learned Counsel for the respondent for payment of the entire outstanding amount in the order dated 21.11.2017 has not been complied with.
(2.) Mr. Inderjeet Singh, learned Counsel for the respondent states that the needful shall be done by the adjourned date.
(3.) List the matter on 6th December, 2017.;
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