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Judgment
23 paragraphs · 444 words[1] When the matter came on 21.12.2020, Mr. Lenin Hijam, learned Addl. AG appeared for the Government respondent represented before this Court
because of the show cause notice issued by the Reserve Bank of India, the Government inclined to withdraw the impugned order which was
challenged in this writ petition. Accordingly, this Court has adjourned the matter to 22.12.2020 by directing Mr. Lenin Hijam, learned Addl. AG to pass
appropriate orders in respect of withdrawing the impugned order challenged in this writ petition and produce the same before this Court.
[2] Again when the matter came on 22.12.2020, Mr. Lenin Hijam, learned Addl. AG represented before this Court that because of delay in receiving
the order copy dated 21.12.2020 received by him, he sought further time and accordingly, I adjourned the matter today.
[3] When the matter is taken up, Mr. Lenin Hijam, learned Addl.
AG without representing by him, Mr. S. Nepolean, learned GA has represented before this Court that as per the representation made by Mr. Lenin
Hijam that to withdraw the impugned order which is challenged in this writ petition by the Government it is not possible to withdraw the impugned
order and seeks time to file counter affidavit in both the writ petitions.
[4] This Court is totally unsatisfied for the representation made by counsel for the Government respondent in respect of withdrawal of impugned order
and thereafter changed their stand. Anyhow, this Court is ready to hear the main writ petition and accordingly, post these matters on 18.01.2021.
[5] Mr. S. Nepolean, learned GA is directed to file counter affidavit without fail on 18.01.2021 in both the writ petition.
[6] Both the writ petitions and all the Misc. cases will be taken up on 18.01.2021 and under any circumstances, no adjournment will be granted to
either party.
 [7] Mr. M. Hemchandra, learned Sr. Counsel for the petitioner in WP(C) No. 1009 of 2019 and Mr. H. Ishwarlal, learned Sr. Counsel for the
petitoner in WP(C) No. 1059 of 2019 represented before this Court that if any counter affidavit has been filed by the Government respondent, they
may be permitted to file rejoinder and accordingly, the permission granted.
[8] Therefore, Mr. S. Nepolean, learned GA is directed to furnish the copy of the counter affidavit well in advance to the learned counsel for the
petitioners in both the writ petitions mentioned above to enable them to file rejoinder to the counter affidavit.
[9] Therefore, Registry is directed to post these matters on 18.01.2021.
[10] Interim order already granted is extended till then.
[11] Registry is directed to issue copy of this order to both the parties through their Whatsapp/e-mail.