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Judgment
2 paragraphs · 102 words
Taking note of the averments made in M.A. No. 2002 of 2021, we direct Major Sonali Tiwari, OIC, Legal Cell to seek instructions with regard to the application and file an affidavit indicating the circumstances in which the applicant is sought to have been taken into custody at the time of confirmation and thereafter sent to jail as indicated in the MA.
Let an affidavit be filed by Monday i.e. 20th September, 2021 and the matter will be taken up through video-conferencing, as a special case, on Tuesday i.e. 21st September, 2021, at 11:00 A.M. Copy of this order be given 'Dasti'.