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Judgment
6 paragraphs · 100 wordsThis petition is admitted for hearing alongwith other petitions of similar nature, such as T.P. No. 48 of 2020 and T.P. No. 64 of 2020. No notice
needs to be issued as respondent has already appeared.
In all the similar petitions, the reply, if not filed, should be filed within three weeks. Rejoinder, if any, may be filed by the next date.
Post the matter under the head ""For Directions"" on 21.09.2021.
It is anticipated that matter involving similar issues pending in the Hon'ble Supreme Court may be concluded by that date.
Interim order shall continue till the next date.