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Judgment
7 paragraphs · 110 words
Raja Vijayaraghavan V, J
1.
This writ petition is filed seeking a direction to the 1st respondent to consider Exhibit-P13 request and hear the petitioner as well while conducting
the hearing scheduled as per Exhibit-P12.
2.
By order dated 17.08.2021, this Court had directed the 1st respondent to grant an opportunity of being heard to the petitioner.
3.
When the matter was taken up, Smt. Athira T.S., the learned counsel submitted that opportunity as ordered by this Court was granted and in that
view of the matter, no further orders are required to be passed in this writ petition.
In view of the above submission, this writ petition is closed.