ABLAPL/15289/2020
2021 Latest Caselaw 4855 Ori

ABLAPL No.15289 of 2020

I.A No.297 of 2021

03. 08.04.2021 The matter is taken up through video conferencing mode.

Considering the petition averments and upon hearing learned counsel for the Petitioner as also learned counsel for the State, the time period for surrender of the Petitioner in the court below is extended by three weeks with effect from today. The I.A. stands disposed of.

As the restrictions due to the COVID-19 situation are continuing, learned counsel for the parties may utilize a soft copy of this order/judgment available in the High Court's website or print out thereof at par with certified copy in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020.

( D. Dash) Judge.

Basu