Shabihul Hasnain, J. - (1.) C .M. Application No. 14967 of 2012 (For correction of order dated 8th February, 2012).
(2.) HEARD . Cause shown is sufficient. The application for correction is allowed. The order dated 8.2.2012 is corrected which is reproduced as under: - Heard Sri Rakesh Kumar Chaudhary, learned counsel for the petitioner. A mention was made in the morning that interim orders have been passed in identical matters. One of such order has been annexed as annexure No. 11 to the writ petition. Accordingly, the permission was granted and the Court allowed the petition to be taken up out of turn.
(3.) IT has been stated at bar that the controversy involved in this petition is squarely covered by the interim order passed in W.P. No. 471 of 2012 annexed at page 45 to this petition.;