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Judgment
10 paragraphs · 158 wordsRavi Malimath, J
After arguing the matter for some time, the learned counsel for the petitioner submits that he would be satisfied if his representation dated
19.04.2021, vide Annexure P-4, is considered by the respondents.
On the other hand, the learned Additional Advocate General, submits that a week’s time be granted to the respondents to consider the
representation of the petitioner, in accordance with facts and law. He further undertakes, until and unless the representation is disposed off, no
coercive steps will be taken against the petitioner.
In view of the submissions made, the petition is disposed off. The respondents are directed to consider the representation dated 19.04.2021, vide
Annexure P-4, within a period of one week from today. Till then, the undertaking of the respondents that they will not initiate or proceed further to
take any coercive action against the petitioner, is placed on record.
Pending miscellaneous application is also disposed off accordingly.