(1.) Documents stated to have been filed by the respondents pursuant to the order passed by this Court on 14/3/2022 are not on record and therefore hearing has to be deferred.
(2.) At this stage, learned counsel for the respondent no.1 submits, on instructions, that the last date for submitting the online application for admission to class-I will be extended from 21/3/2022 to 11/4/2022.
(3.) In these circumstances, it would be appropriate to consider the matter only after completion of pleadings.