COPCT/127/2019
2021 Latest Caselaw 2523 HP

COPCT No.127 of 2019 a/w COPCT No.128 of 2019

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31.3.2021 Present: Mr. Sanjay Bhardwaj, Advocate for the petitioner(s).

Mr. Kunal Thakur and Ms. Svaneel Jaswal, Deputy Advocate Generals, for the respondents/ State.

Learned Deputy Advocate General contends that

since case at hand could not be listed on 17.4.2021 on

account of Covid-19, she be given further a week's time to

have fresh instructions.

Accordingly, in view of the above, list this matter

on 20.4.2021, on or before which date judgment alleged to

have been violated, shall be implemented in its letter and

spirit, failing which, respondent-Director (Elementary

Education) shall remain present in Court.

(Sandeep Sharma), Judge March 31, 2021 (shankar)