LAWS(GAU)-2021-5-16

LAWYERS ASSOCIATION Vs. STATE OF ASSAM

Decided On May 19, 2021
Lawyers Association Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) The matter is taken up through video conferencing. 1. Heard Mr. A. Chamuah, learned counsel for the petitioner.

(2.) Mr. D. Saikia, learned Senior Standing Counsel, Government of Assam has appeared for the State and has apprised this Court as to the measures being taken by the Government to deal with the present COVID-19 pandemic situation. On our queries which were made earlier, his reply is as follows:-

(3.) It, however, needs to be examined as to what instructions/orders need to be passed in this regard and, therefore, we adjourn this matter to 24.05.2021.