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Judgment
9 paragraphs · 107 words
Sanjay Kumar Dwivedi, J
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to
COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been
heard.
The learned counsel for the O.P.No.2 submits that he has filed the counter affidavit.
Learned counsel for the State submits that he has filed the counter affidavit.
Due to paucity of time the hearing of this case has not proceeded further.
Let it appear on 10.03.2022.
Interim order passed earlier is extended till next date.