- (1.) Rejoinder affidavit filed today in Court is taken on record.
(2.) Heard Mr. Gaurav Mehrotra, learned Counsel for the petitioner, Mr. Manjeev Shukla, learned Additional Chief Standing Counsel for the State-respondent nos. 1 to 3.
(3.) At the outset, Mr. Gaurav Mehrotra, learned counsel for the petitioner has pointed out that though he has made allegations against respondent no. 4 but he is not pressing the same, as such the issuance of notice to respondent no. 4 may be dispensed with.;