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Judgment
Raghvendra Singh Chauhan, CJ
The appellant is aggrieved by the legality of the interim order dated 26.11.2020 passed by the learned Single Judge of this Court, whereby the
learned Single Judge has directed the appellant/ respondent to pay the minimum wages fixed by the State to the writ petitioner.
The learned counsel for the appellant submits that, although he has filed the counter affidavit to the writ petition, the appellant/respondent has not
filed any application for vacating of the stay order.
Since this appeal arises from an interim order, the appellant/respondent is free to file an application for vacating of the stay order, if so advised.
With these observations, the Special Appeal stands disposed of.