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Judgment
3 paragraphs · 101 words
In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
At the outset, learned counsel for the petitioner submits that the petitioner would be satisfied if his detailed representation dated 08.03.2019 (Annex.14) is decided by the respondents by passing a speaking order.
In light of such submission, the present petition is disposed of with direction to the respondents to decide the detailed representation of the petitioner dated 08.03.2019 (Annex.14) by passing a speaking order within a period of 60 days from today strictly in accordance with law. Stay petition also stands disposed of accordingly.