- (1.) AFTER hearing both sides, by assigning reasons the Bench granted stay to the directions issued in the impugned orders which are under challenge in these appeals.
(2.) AS large number of matters are tied up/clubbed involving same question for getting the exercise in this respect checked by the concerned official and otherwise to make the progress known the matter is again listed. When the matter was taken up Sri Upadhyay, learned Addl. Chief Standing Counsel, Sri Yashwant Singh, learned Advocate and other Advocates having concern in connected matters are present and the matter proceeded in their presence.
(3.) AN application is also filed from the appellants side with an affidavit with a request to delete certain observations in some of the paragraphs which may not change the concept and outcome of the orders so passed and otherwise they may not be needed for the purpose of orders.;