AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 143 wordsCM APPL.28540/2023 (exemption)
Allowed, subject to all just exceptions.
The application is accordingly disposed of.
W.P.(C) 7343/2023 & CM APPL.28539/2023
Present petition has been filed seeking quashing of order of suspension dated 24.04.2023 issued by respondent no.1.
Notice issued.
Learned counsel accepts notice on behalf of the respondents and submits that the suspension order dated 24.04.2023 has already been confirmed vide order dated 15.05.2023 by internal e-noting.
Learned counsel appearing on behalf of the petitioner submits that he has not received copy of the said communication.
Accordingly, we hereby dispose of the present petition by giving directions to the respondents to intimate the petitioner about the same in writing within three days from today.
Needless to say, if the petitioner feels aggrieved, he may approach the appropriate forum.
Pending application also stands disposed of.