- (1.) Heard counsel for the petitioner, Sri Ugrasen Kumar Pandey for respondents no. 1 and Sri Gautam Baghel for respondent no.4.
(2.) A counter affidavit has been filed on behalf of respondent no.4, which is taken on record.
(3.) Counsel for the petitioner has made a statement that the petitioner does not wish to file any rejoinder affidavit and the matter may be heard finally. In view of the said statement, the case is taken up for final disposal.;