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Judgment
6 paragraphs · 104 wordsRavi Malimath, J
At the request of petitioner’s counsel, respondents No.3 to 7 are deleted from these proceedings.
The plea of the petitioner is that his case, renumbered as Case No.1 of 2021, is pending adjudication before respondent No.1 for quite some time,
therefore, the same could be directed to be disposed off as expeditiously as possible.
Mr. R.S. Dogra, learned Senior Additional Advocate General appearing for respondent No.1, submits that the same would be disposed off within a
period of four weeks from today. His submission is placed on record. Hence, ordered as such. The writ petition is disposed off.