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Judgment
7 paragraphs · 102 wordsRavi Malimath, J
Notice. Ms. Seema Sharma, learned Deputy Advocate General, takes notice on behalf of the respondents.
After arguing the matter for some time, learned counsel for the petitioner restricts his plea for a direction to respondent No.3 to consider the
representation, vide Annexure P-3, since the same has not been considered as on date. Respondents have no objection to the same.
In view of the above, the present petition is disposed off with a direction to respondent No.3 to consider the representation of the petitioner
(Annexure P-3) by 24.08.2021.
Pending miscellaneous application is also disposed off.