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These Contempt Petitions allege infraction on part of NOIDA the Respondent-Authority in not obeying the directions issued by this Court in its Judgment and Order dated in Civil Appeal No
...of and all other connected matters and seek issuance of directions to NOIDA to execute a fresh lease deed supplementary lease deed as detailed in the aforesaid Judgment and Order dated and for rescheduling of the balance land premium instalments
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