AI Structured Summary
Not yet generated for this judgment
Judgment
SUNIL GAUR, J.
For the relief claimed in this petition, a Representation is said to have been made to the first respondent, but the copy of the said Representation has
not been annexed with this petition. In the facts and circumstances of this case, it is deemed appropriate to permit the petitioner to make a fresh
concise Representation within a period of two weeks to first respondent to seek the relief as sought in this petition. If such a Representation is
received by the first respondent, then a speaking response to it, be given by the first respondent within a period of twelve weeks and the fate of said
Representation be made known to petitioner within two weeks thereafter, so that petitioner may avail of the remedy as available in law, if need be.
With the aforesaid directions, this petition is disposed.