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Judgment
6 paragraphs · 171 wordsDeepinder Singh Nalwa, J
In the present writ petition, petitioner has challenged the order dated 22.07.2024 (Annexure P1) whereby, the order of warning has been issued to the petitioner.
Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to decide the legal notice 6. 08.2024 (Annexure P9) served by the petitioner, in a time bound manner.
Notice of motion.
Ms.Neha Sonewane, AAG, Punjab accepts notice on behalf of the respondents and does not object to the prayer made by learned counsel for the petitioner.
In view of the above and without commenting upon the merits of the case, this petition is hereby disposed of with a direction to respondent No.2 to consider and decide the legal notice 06.08.2024 (Annexure P9) served by the petitioner within a period of two months from the date of receipt of certified copy of this order, in accordance with law.