MADHAV J.JAMDAR,J - (1.)Heard Mr. Ravindra Pachundkar, learned counsel for the Appellant.
(2.)The second appeal alongwith civil application is moved in the vacation for continuation of ad-interim relief granted on 29/8/2019. Mr. Pachundkar submitted that the said relief was continued from time to time and last order is dtd. 25/2/2020, by which the interim relief was continued till 21/4/2020. He submitted that thereafter in view of COVID-19 pandemic, Larger Bench of this Court passed various orders in Suo Moto Public Interest Litigation No. 1 of 2020 and Suo Moto Public Interest Litigation No. 1 of 2021 and continued the stay.
(3.)Mr. Pachundkar submitted that he has given notice to the learned Advocate appearing for the Respondents. None appears for the Respondents.