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Judgment
6 paragraphs · 115 wordsRavi Malimath, J
Notice. Mr. Ranjan Sharma, learned Additional Advocate General, takes notice on behalf of the respondents.
After arguing the matter for some time, the learned counsel for the petitioner seeks leave to make a representation to the respondents to consider the case of the petitioner for his transfer. Her submission is placed on record.
In view of the submission made, the petitioner is permitted to make a representation to the respondents. As and when the representation is made, the same shall be considered in the manner known to law, as expeditiously as possible.
The writ petition is disposed off accordingly. Pending miscellaneous applications are also disposed off.
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