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Judgment
Biswanath Rath, J
1.  This matter is taken up by video conferencing mod.
It is surprised to note here that even though the R.P. No.327/2007 has been filed in the year 2007, the same has not been admitted as of now.
However, considering the submission made by the learned counsel for Petitioner, this Court directs, if there is no major defects creating huddles on the
entertainability of the R.P. No.327/2007 and if the Petitioner submits an application before the competent authority for admission of the R.P.
No.327/2007, the R.P. No.327/2007 will be taken up for admission immediately thereafter.
The writ petition stands disposed of with the above direction.
As restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available
in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court’s
Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021 and Court’s Office order circulated
vide memo Nos.514 & 515 dated 7th January, 2022.
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