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Judgment
Dr.Nupur Bhati, J
At the outset, learned counsel for the petitioner, makes a limited prayer that the review application dated 24.08.2020 (Anenxure-16), preferred by the petitioner before the respondent No.2-UIT, Udaipur, through its Secretary, may be directed to be decided within a particular time frame.
In this view of the matter, this Court, deems it appropriate to direct the respondent No.2-UIT, Udaipur, through its Secretary, to decide the review application dated 24.08.2020 (Annexure-16) filed by the petitioner within a period of ‘one month’ from the date of receipt of certified copy of this order by way of passing a speaking order, strictly in accordance with law.
With the aforesaid direction, the instant writ petition is disposed of. Stay application as well as all other pending applications, if any, also stand disposed of.
Needless to observe that the petitioner would be at liberty to approach this Court, if occasion arises.