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Judgment
WPPIL No.27 of 2020 & WPPIL No.46 of 2021
Heard.
I.A. No.92/2021 has been registered on an application moved by the District Bar Association, Bilaspur addressed to the State Bar Council with
copy to the High Court seeking financial assistance for lawyers who were infected by COVID-19 pandemic or have suffered death as a result of
such infection.
Let notice of this I.A. be issued to the State Bar Council, Chhattisgarh. Mr. Ashish Shrivastava, learned Senior counsel appearing for the State
Legal Services Authority shall also obtain instructions from SLSA.
Mr. Rakesh Pandey, learned counsel appearing for petitioner in WPPIL No.46/2021 would submit that lawyers and their family members were
vaccinated at the District Court premises, Bilaspur, and at other places, however, they have neither received any SMS nor any certificate of
vaccination, therefore, they have no proof of being vaccinated.
In the affidavit filed by the State on 2.6.2021, a solemn statement was made that certificate of vaccination shall be issued promptly, however, the
said promise has not been adhered.
Let the Principal Secretary, Health & Family Welfare Department, Government of Chhattisgarh file an affidavit on this issue.
Mr. Shivang Dubey, learned counsel for the intervener submits that an intervention application has been preferred on 21.6.2021, seeking relief for
continuation of the interim order/ interim relief passed by different Courts and Tribunals.
This I.A. shall be considered on the next date of hearing.
Post both the matters on 29.6.2021.
WPPIL No.47/2021
At the very outset, Mr. Soumitra Kesharwani, learned counsel for the petitioner submits that the petition has become infructuous.
In view of the submission made, the writ petition is dismissed as having become infructuous.
WPPIL No.48/2021
At the very outset, Mr. Tushar Dhar Diwan, petitioner-in-person submits that the petition has become infructuous.
In view of the submission made, the writ petition is dismissed as having become infructuous.
WPPIL No.36/2020
At the very outset, Mr. N. Naha Roy, learned counsel for the petitioner submits that the petition has become infructuous.
In view of the submission made, the writ petition is dismissed as having become infructuous.
WPPIL No.66 of 2021
Heard.
Issue notice to the respondents.
Learned State counsel shall accept notice for all the respondents. Therefore, process fee need not be paid.
Post the matter on 29.6.2021.
Return shall necessarily be filed within a week.