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Judgment
This matter is taken up by video conferencing mode.
The grievance of the Appellants (State) against the impugned interim order dated 15th July, 2021 of learned Single Judge is that the fact of an order
having been passed by the Division Bench (DB) of this Court dated 8th July, 2021 in a batch of writ petitions on the very issue was not brought to the
attention of the learned Single Judge while passing the impugned order.
3. Considering the limited nature of grievance, the Appellants (State) are permitted to file an application before the learned Single Judge enclosing a
copy of the aforementioned order dated 8th July, 2021 passed by the DB of this Court and seeking appropriate directions on that basis. If such an
application is filed not later than 26th July, 2021, it shall be listed before the learned Single Judge for directions two days thereafter subject to removal
of all defects.
4. The writ appeal is disposed of in the above terms.
5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No.4587, dated 25th March, 2020 as modified by Court’s Notice No.4798, dated 15th April, 2021.
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