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Judgment
7 paragraphs · 102 wordsRavi Malimath, J
Notice. Mr. Neel Kamal Sharma, learned counsel, takes notice for the respondents.
After arguing the matter for sometime, learned counsel for the petitioner submits that he would be satisfied, if the representation of the petitioner
dated 06.08.2021 vide Annexure P-8 made to the Vice Chancellor, is considered, as expeditiously as possible.
Learned counsel appearing for the respondents submits that the representation of the petitioner will be considered within a period of one week form
today. His submission is placed on record.
The petition is disposed off accordingly. The pending miscellaneous application is also disposed off.