- (1.) Learned counsel for the respondents has filed an application under Article 226(3) of the Constitution for vacating the ex-parte interim stay order, but on the request of learned counsel for both the parties, the writ petition is taken up for final disposal.
(2.) The writ petition is admitted. Mr. S.L. Meena, Deputy Government Counsel appears for the respondents.
(3.) Heard learned counsel for the parties.;