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Judgment
8 paragraphs · 122 wordsKh. Nobin Singh, J
Heard Shri M. Gunedhor, learned counsel appearing for the petitioner.
Let notice be issued to the respondents, returnable on 23-08-2021.
Since Shri Th. Vashum, learned Government Advocate has accepted notice on behalf of the respondent Nos. 1 and 2, no formal notice is called for.
Similar is the case with the respondent No. 3, as notice has been accepted by Shri B.R. Sharma, learned Advocate.
In view of the short issues involved herein, an endeavour shall be made to dispose of the matter on the next date itself. Respondents are permitted to
file their respective counter affidavits by the next date.
Copies of this order shall be sent to the counsels appearing for the parties through their WhatsApp/e-mail.