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Judgment
Raj Mohan Singh, J
[1] Admittedly, appeal arising out of order of dismissal passed by the Deputy Commissioner, Karnal, is pending consideration before respondent No.1.
[2] At this stage, the only grievance of the petitioner is that the pending appeal before the respondent No.1 be ordered to be decided on some early actual date.
[3] Notice of motion.
[4] On the the asking of this Court, Mr. Vikrant Pamboo, DAG, Haryana, accepts notice on behalf of respondents-State.
[5] In view of the facts and circumstances of the case, I deem it appropriate to direct respondent No.1 to decide the stay application within two weeks from the date of receipt of certified copy of this order.
[6]. Petition stands disposed of.