1. Allowed, subject to just exceptions and as per extant rules.
2. The application is disposed of.
W.P.(C) No. 220/2021 & CM No. 580/2021 (for ad-interim relief)
3. Connected W.P.(C) No. 12408/2019 is stated to be listed next on 3 February, 2021.
4. Issue notice.
5. Notice is accepted by the counsel for the respondents appearing on advance notice.
6. Counter affidavit, if any be filed before the next date of hearing.
7. All further actions shall be subject to further orders in this writ petition.
8. List along with W.P.(C) No. 12408/2019 on 3 February, 2021.
Comments