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Judgment
SUNIL GAUR , J.
To seek the relief as claimed in this petition, a Legal Notice/Final Reminder was sent by petitioner to Respondent-University (Annexure PX Colly).
According to petitioner, there is no response to the said Legal Notice/Final Reminder (Annexure P-X Colly).Â
Despite service of advance notice, there is no appearance on behalf of respondent-University.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the application with direction to the respondent-
University to give a speaking response to petitioner’s Legal Notice/Final Reminder (Annexure P-X Colly) while treating it to be a Representation
and let it be so done within a period of twelve weeks. The fate of said Representation be made known to petitioner within a period of two weeks
thereafter, so that petitioner may avail of the remedies as available in law, if need be. Â
Respondent-University be apprised of this order forthwith to ensure its compliance.
With the aforesaid directions, this petition and the application are accordingly disposed of. A copy of this order be given dasti to counsel for the
parties.