AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 132 wordsAnoop Chitkara, J
Notice served upon the official respondent(s) through the State's counsel.
Learned counsel for the petitioner submits that he would be contended and satisfied that in case, he is permitted to file a fresh representation and such representation be decided in a time bound manner.
Prayer being innocuous is accepted.
Given above, petitioner is given liberty to file a fresh representation to the concerned Commissioner of Police, Ludhiana and the said officer shall decide the said representation within 30 working days therefrom, by passing a speaking and reasoned order.
In case, the grievance of the petitioner still exists, she shall be at liberty to avail legal remedy in accordance with law including approaching this Court.
Petition is disposed of to the extent above. Pending applications, if any, stand disposed of.