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Judgment
W.A. No.58 of 2022 and I.A. No.179 of 2022
This matter is taken up by video conferencing mode.
Issue notice both on the main petition as well as on the I.A. to the Respondent by Speed/Registered Post with A.D. making it returnable before the
next date. Requisites be filed within a week. Accept one set of process fee. The tracking report be placed on record before the next date.
Additionally, learned counsel for the Appellants may serve extra copies of the writ appeal on the learned counsel who appeared for the
Respondent/Writ Petitioner in the writ petition.
List before the roster Bench on 21st March, 2022. Till the next date, the impugned order of the learned Single Judge shall remain stayed.
As the 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, modified by Notice No.4798, dated 15th April, 2021, and Court’s Office Order circulated
vide Memo Nos. No.514 and 515 dated 7th January, 2022..
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