BANSI LAL Vs. DR. SRIKANT BALDI

JUDGEMENT

(1.) THE complaint is that the order dated 23.9.2010 has not been complied with. The extract of the order reads as follows:

(2.) IN the reply filed by the Respondent, it is stated that the matter had to be examined at the Government level and the Government on 29.11.2010 has passed Annexure R - 1, which reads as follows:

(3.) SUBJECT to the above direction, in view of the apology tendered through the learned Deputy Advocate General, for the delay, the petition is closed.