- (1.) Heard Sri Manu Khare, learned advocate who appeared for the petitioner, Sri Yashwant Verma, learned counsel who appeared for respondents no. 2 to 4 and Sri Rohit Agarwal, learned advocate who appeared for the respondent no.5.
(2.) Although respondent no.6 is not present before us but the arguments as has been advanced from both sides gives a feel that petition can be disposed of without causing any adverse effect on either of the sides and therefore, as requested we are disposing of the matter. When the matter was first taken, Sri Verma, was permitted to obtain instructions, upon which, he got a written instruction from his clients on the basis of which, he placed the facts and advanced arguments. Sri Verma further submitted that if he is given a week time, he may bring all the facts on record justifying the action of the respondents.
(3.) Written instructions on the basis of which Sri Verma argued were placed before the Court wherein various factual aspects based on data have been stated.;