(1.) The present appeal has been filed challenging an order dated 12.06.2020 passed by the learned Single Judge in W.P(C) No.3294/2020.
(2.) We have heard the learned counsel for the parties. The prayers in W.P.(C) No.3294/2020 read as under:-
(3.) The aforesaid writ petition has been preferred by respondent No.1 in this LPA.