- (1.) Issue notice to the respondents as to why the relief sought for in this writ petition be not granted at the admission stage, for which requisites etc. under registered cover with A/D must be filed within one week, failing which this writ petition shall stand rejected without further reference to a Bench.
(2.) Till further orders, the operation of the impugned order dated 3.7.2010, passed by Permanent Lok Adalat, Hazaribagh, in P.L.A. Case No. 12 of 2009 shall remain stayed.
(3.) Parties will be at liberty to move for modification/vacation of this order.;