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Judgment
Mr. Pani, learned advocate appears on behalf of petitioner and submits, prayer in the writ petition is to direct opposite party no.2 to take necessary action for disposal of the appeal at annexure-3 and dispose of it within a stipulated time.
He had moved the writ petition on 2nd February, 2023 on submission that his client was unaware whether the appeal was registered.
Accordingly, we had directed State to issue instructions on omission to register the appeal and way forward.
Today, Mr. Sharma, learned advocate, Additional Government advocate appears on behalf of State and submits, the appeal stood registered as Appeal no.3 of 2018.
Petitioner will communicate this order to opposite party no.2. Said opposite party is directed to thereupon consider and deal with the appeal in accordance with law, within eight weeks.
The writ petition is disposed of.
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