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Judgment
Heard Mr. the petitioner and respondents.
Y. Nirmolchand, learned senior counsel appearing for Mr. Shyam Sharma, learned GA appearing for the When the matter is taken up, the learned GA
submitted that the petitioner has filed a rejoinder affidavit on 02.03.2021 wherein a statement has been made to the effect that no order has been
issued by the authorities extending the period of suspension of the petitioner after expiry of the earlier period of 180 days extension period of
suspension of the petitioner pursuant to the recommendation made by the review committee in its meeting held on 03.10.2019.
Accordingly, the learned GA prays that he may be given a few days time to get necessary instructions from the authorities in this regard.
As prayed for, list this case again on 11.03.2021.
In the meantime, the learned GA is directed to get necessary instructions from the concerned authorities as to whether any further extension has been
made by the authorities extending the period of suspension of the petitioner. If there is any extension of the period of suspension of the petitioner, then
the learned GA should produce the relevant records on the next date.
List this case again on 11.03.2021.
A copy of this order be furnished to both the counsel appearing for the parties through their e-mail/whatsapp.
Registry is directed to delete the name of Mr. S. Suresh as counsel for the respondents from the cause list.