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Judgment
7 paragraphs · 107 wordsHeard learned counsel for both the parties in respect of M.A. No. 319 of 2020. In this application, the only prayer made on behalf of Union of India
is to hear the petition on merits at an earlier date.
Considering all the relevant circumstances and the issues, let the matter be listed for hearing together with T.P. No. 558 of 2015 as first case subject
to overnight part-heard, if any, on 26.4.2022.
M. A. No. 319 of 2020 is disposed of.
It will be appreciated if List of Dates, Convenience Compilations and Written Notes of not more than 15 pages is filed before the commencement of
hearing.