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Judgment
Ali Mohammad Magrey, J
CM No. 4141/2020:
By medium of the instant application, the applicant/ petitioners are seeking permission of this Court to file the accompanying petition without enclosing therewith the requisite Stamp Paper, Court fee, attestation of Affidavits, etc.
For the reasons mentioned in the application, coupled with submissions made at the Bar, this application is allowed and the applicants/ petitioners, for the time being, are permitted to file the main petition, being WP(C) No. 1497/2020; CM No. 4142/2020, without enclosing therewith the requisite Stamp Paper, Court fee, attestation of Affidavits, etc. It is, however, directed that the said deficiency shall be immediately made good by the applicants/ petitioners, as and when the prevailing lockdown period, announced by the Government on account of outbreak of COVID-19 Pandemic, comes to an end and the Courts start functioning in the normal manner.
CM disposed of as above.
WP(C) No.1497/2020; CM No. 4142/2020:
Notice in the main petition as well as in the connected CM, returnable by or before the next date of hearing.
List on 16th of November, 2020.
Meanwhile, till the final decision of the Writ petition, the petitioners shall be paid the admitted amount of gratuity in accordance with the law and the rules governing the field