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Judgment
Ali Mohammad Magrey, J
On the previous date of hearing, viz., on 23rd of October, 2020, this Court, while observing that the matter needs to be considered by examining the records, directed listing of the case in the 'Daily Supplementary Cause List' on 16th of November, 2020, i.e., today. Besides, the Court also directed the Registry to allow the learned Advocate General as well as the learned senior counsel representing the respondents, alongwith their respective assisting Counsels and Clerks, to enter into the High Court premises on the scheduled date.
Today, when the matter came up for consideration, Mr Hakim Aman Ali, learned Deputy Advocate General, submits that since the learned Advocate General is presently stationed at Jammu and in view of the present inclement weather conditions prevailing in Srinagar, it is not possible for the learned Advocate General to appear before the Court by physical mode.
Mr Javaid Hamid, the learned counsel appearing vice Mr Muzaffar Hussain Beigh, learned Senior Advocate, submits that Mr Beigh is also feeling unwell today and, therefore, is unable to appear before the Court via physical mode. The learned counsel, in this backdrop, submits that he has no objection in case the matter is heard by the Court through Virtual mode.
Given the above position obtaining in the matter, coupled with the consensus of the learned counsel for the parties, let the matter be listed again on 5th of December, 2020, to be taken up through Virtual mode.