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Judgment
5 paragraphs · 114 wordsAnoop Chitkara, J
Learned State counsel on instructions from SI Rajinder Singh, submits that the investigation has been concluded and cancellation report has been filed.
Given above, nothing survives in the present petition. However, it shall be open for the petitioner to file a protest petition. It is also clarified that the concerned Magistrate shall hear the petitioner and in case he does not appear, then the learned Magistrate shall send notice to the petitioner.
In case, grievance of the petitioner still exists, liberty is reserved to avail legal remedy in accordance with law including approaching this Court.
Petition is disposed of in the terms mentioned above. Pending applications, if any, stand disposed of.