AI Structured Summary
Not yet generated for this judgment
Judgment
Anubha Rawat Choudhary, J
Learned counsel for the parties are present.
Learned counsel for the petitioner seeks adjournment and is granted time till 18.07.2022 to file rejoinder to the counter affidavit in the present case.
Upon perusal of the records of this case it appears that in support of statement made in paragraph 29 of the writ petition, the petitioner has mentioned that he would be producing photocopy of High Court’s order and other government orders at the time of hearing. The orders of the persons which have been mentioned in paragraph 29 of the writ petition should also be filed along with the rejoinder to the counter affidavit.
Post this case before the appropriate Bench as per roster in the week commencing 25.07.2022.