JUDGEMENT
Abhay Mahadeo Thipsay, J. -
(1.) Heard Shri Dinesh Kumar Ojha, learned counsel for the petitioner and Shri Anurag Verma, learned Additional Government Advocate for the State.
(2.) By consent, heard finally forthwith.
(3.) In view of the order that is being passed, it is not necessary to issue any notice to the opposite p
y No.2.;
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