JUDGEMENT
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(1.)Shri Sanjay Sharma, learned counsel for applicant.
(2.)Shri Aditya Ghuraiya, learned Government Advocate for respondent/State.
(3.)In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering
the advisories issued by the government of India, this application
has been heard and decided through video conferencing to maintain
social distancing. The parties are being represented by the
respective counsel through video conferencing, following the norms
of social distancing/physical distancing in letter and spirit.
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