JUDGEMENT
S.P.Srivastava, K.N.Sinha, JJ. -
(1.) Heard the learned counsel for the petitioner as well as the learned standing counsel representing the respondents.
(2.) Perused the record.
(3.) Taking into consideration the nature of the controversy raised In this case, the learned standing counsel states that no counter-affidavit is proposed to be filed.;
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