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Judgment
6 paragraphs · 119 wordsVipin Sanghi, CJ
After some arguments, learned counsel for the appellant seeks leave to withdraw the present appeal. He, however, submits that, in terms of the order dated 14.09.2022, passed by the learned Single Judge, in Writ Petition (S/S) No.131 of 2019, the respondent-authorities may be directed to decide the representation of the appellant-writ petitioner in a time-bound manner.
We see no reason to deny this prayer of the appellant-writ petitioner.
We, accordingly, direct that the representation of the appellant-writ petitioner shall be decided by the respondents within six weeks of the same being made.
With the aforesaid direction, the appeal stands disposed of, as withdrawn.
Pending application, if any, also stands disposed of.