THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.1805 of 2021
ORDER:
When the matter is taken up for hearing, learned
counsel for the respective parties have informed the Court
that the issue raised in this writ petition is squarely covered
by the judgment rendered by this Court in W.P.No.3230 of
2020 and batch, dated 02.06.2020.
In view of the aforesaid submission, this Writ Petition is
disposed of in terms of the judgment rendered by this Court
in W.P.No.3230 of 2020 and batch, dated 02.06.2020. No
order as to costs.
Pending miscellaneous petitions, if any, shall stand
closed.
Registry is directed to enclose a copy of the judgment
rendered by this Court in W.P.No.3230 of 2020 and batch,
dated 02.06.2020 to the copy of this order.
________________________________ ABHINAND KUMAR SHAVILI, J 29.01.2021.
Msr AKS,J 2 W.P.No.1805 of 2021
THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No.1805 of 2021
29.01.2021 (Msr)
