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Judgment
6 paragraphs · 111 wordsThe order passed on 22.2.2021 records that learned counsel for the Union of India prayed for, and was granted, permission to file written notes to
support his stand on the basis of judgements by the Apex Court in respect of AGR clause. Same liberty was given to learned counsel for the
petitioner also. No written notes have been filed till date.
Considering the significance of the issue, further time is granted for filing written notes by the next date. It is made clear that  matter shall be
considered on merits on the next date, even if no written notes are filed.
Post the matter under the same head on 16.4.2021.