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Judgment
11 paragraphs · 138 wordsBiswanath Rath, J
1.This matter is taken up through video conferencing mode.
Heard learned counsel for the petitioner.
Mr.B.Mohanty, learned Standing Counsel appearing for the School & Mass Education Department submits that there is already compliance of the
order dated 31.8.2020 passed in W.P.(C) No. 20862 of 2020.
In view of the above submission, there is nothing survives in this contempt application.
The contempt application is accordingly dropped.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out 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.
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