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Judgment
7 paragraphs · 92 wordsSanjay Kumar Dwivedi, J
Heard Mr. Rajendra Krishna, the learned counsel for the petitioner and Mr. Rajiv Ranjan, the learned Advocate General
appearing on behalf of the respondent State.
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic.
Mr. Rajiv Ranjan, the learned Advocate General appearing on behalf of the respondent State has concluded his arguments.
Let this matter appear on 03.09.2021 for reply on behalf of the learned counsel appearing for the petitioner.