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Judgment
8 paragraphs · 200 wordsAnoop Chitkara, J
The limited prayer for which the petitioner has come up before this Court is for issuance of directions to respondents No.2 & 3 to complete the investigation in a fair and impartial manner and conclude the same at the earliest preferably within six months.
Notice served upon the official respondent(s) through the State's counsel.
Learned State counsel on instructions from ASI Ram Lal, submits that the investigation is complete and in fact the cancellation report is being proposed to be filed.
Faced with this, learned counsel for the petitioner submits that he would be satisfied if direction be issued to file such report in a time bound manner and permission may be granted to the petitioner to file protest petition.
Prayer is genuine, as such accepted.
It is directed that as and when the cancellation report is ready then it would be filed on or before 31.07.2022. Needless to say that it is the legal right of the petitioner to file protest petition and in case, such protest petition is filed, the same be heard by the concerned trial Court.
Given above, petition is disposed of in the aforesaid terms. Pending applications, if any, stand disposed of.