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Judgment
7 paragraphs · 99 words
Ravi Malimath, J
1.
Mr. V.B. Verma, Advocate, takes notice on behalf of the respondents.
2.
The only contention of the petitioner is that the appeal dated 28.08.2019 filed by him be considered by the respondents as expeditiously as possible.
3.
Learned counsel for the respondents submits that the same will be considered in a manner known to law.
4.
In view of the submissions made, the petition is disposed off with a direction to the respondents to decide the appeal dated 28.08.2019 preferred by
the petitioner as expeditiously as possible. Pending applications are disposed off accordingly.
Copy dasti.