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Judgment
7 paragraphs · 117 words
Today the matter has been taken up due to an urgent application moved by the applicant which has been allowed by the Hon’ble Chairperson.
Arguments heard from counsel for the applicant.
Counsel for the respondents submits that he has instructions from the department to file certain documents and he also seeks time to address
arguments.
Keeping in view the urgency of the matter, it is impressed upon the respondents to send copies of the documents on email ID of Ms. Suman Mehta,
PPS, so that it can come to us. Copy of the same be also sent to counsel for the applicant.
List for arguments from respondent’s side and rebuttal if any, by the applicant on 22.07.2021.