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Judgment
3 paragraphs · 79 words
This Misc. Application has been filed by the respondent department for extension of time to comply our order dated 12.05.2022 passed in O.A. No. 644/2019.
2.
In view of the submissions made in para 4 of Misc. Application, this Misc. Application is allowed and further three months’ time from today is granted to the applicants (respondents in O.A.) to comply with our order dated 12.05.2022 passed in Original Application No. 202/644/2019.
3.
Accordingly, the Misc. Application is disposed of.