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Judgment
6 paragraphs · 102 words
Ravi Malimath, J
1.
Notice. Mr. Ajay Chauhan, learned Standing Counsel, takes notice on behalf of the respondents.
2.
After arguing the matter for some time, the learned counsel for the petitioner seeks leave to make a representation to the respondents pertaining to his transfer. His submission is placed on record.
3.
In view of the submissions made, the petitioner is permitted to make a representation to the respondents. As and when the representation is made, the same shall be considered as expeditiously as possible.
4.
The writ petition is disposed off accordingly. Pending miscellaneous applications are also disposed off.
Copy dasti.