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Judgment
On the short ground that the impugned order was passed on the very first date of the hearing without any opportunity to the present Appellants to file a reply to the writ petition, the impugned order is set aside and W.P.(C) No.24545 of 2021 will be restored to the file of the learned Single Judge in the roster Bench where it will be listed for hearing on 10th July, 2023.
Reply will be filed by the present Appellants to the writ petition positively on or before 1st July, 2023 and rejoinder affidavit thereto by 10th July, 2023. It is made clear that none of the parties will be granted any more opportunities for the above purpose.
The learned Single Judge is requested to proceed with the hearing of the matter on merits and dispose it of as expeditiously as possible. Till such time, status quo as of today shall be maintained.
The writ appeal is disposed of in the above terms. Issue urgent certified copy of this order as per rules..
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