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Judgment
13 paragraphs · 163 wordsI.A. NO.1357 OF 2020
This matter is taken up through video conferencing mode.
For the reasons stated in the present application, the delay in filing the writ appeal is condoned.
The I.A. is allowed.
W.A. NO.562 OF 2020
It is seen that the impugned order has been passed on the very first day of listing for regularization of the Respondent by the learned Single Judge
without an opportunity to the present Appellants to file a response on merits to the writ petition and to point out whether the facts concerning
Respondent No.1 were identical to the Petitioner in Sarat Chandra
Accordingly, the impugned order is set aside and the matter is restored to file of the learned Single Judge to be listed for fresh hearing of the writ
petition on 23rd August, 2021.
The writ appeal is disposed of in the above terms.
An urgent certified copy of this order be granted as per rules...
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