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Judgment
7 paragraphs · 92 wordsSanjay Kumar Dwivedi, J
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. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been
heard.
Learned counsel appearing for the State submits that the amount in question has been paid to the petitioner and he will file supplementary affidavit to
that effect within two weeks.
Let it appear after two weeks on the assigned day.