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Judgment
5 paragraphs · 83 wordsManoj Kumar Gupta, CJ
1.
Present Writ Petition has been filed praying for a writ of mandamus directing the respondent no. 1 to consider and decide the representation/appeal dated 11.04.2026. The said appeal has been filed by the petitioner against the punishment order dated 20.06.2022.,
2.
Learned counsel for the petitioner, after making brief submissions states that he does not press the writ petition.
3.
Accordingly, the writ petition is dismissed as not pressed.
4.
Pending application, if any, also stands disposed of.