SA/64/2018
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                                     SA No.64 of 2018
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. I.P. Kohli, Standing Counsel, for the State/appellant.

Mr. M.C. Kandpal, Senior Advocate, for the respondent.

The second appeal stood admitted by the coordinate Bench of this Court vide its order dated 04.03.2022, and the parties were directed to maintain status quo.

The second appeal ever since then it had remained pending, but on account of the contingencies faced by the appellant, due to the view taken by the court below in the light of the judgment of the Hon'ble Apex Court, that the stay would not be deemed to be extended. The Stay Extension Application IA No.9902 of 2021, was filed, which remained pending, without any orders being passed on the same. Hence, the appellant has filed the Urgency Application IA No.9903 of 2022.

Having considered the reasons given in the Urgency Application, and also considering the fact that since the appeal already stands admitted by the coordinate Bench of this Court, the Stay Extension Application, would stands allowed.

The interim order already granted by the coordinate Bench of this Court would remain extended, till the next date of listing.

In view of the today's order, the Urgency Application preferred by the appellant would too stand disposed of.

(Sharad Kumar Sharma, J.) 29.07.2022

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