- (1.) By the Court. Heard the learned counsel for the petitioner Sri Avnish Kumar, Ms. Kirti Srivastava for respondents 1 and 2 and Sri Abhinav Trivedi for respondent No. 3.
(2.) With the consent of the parties' counsel, the petition is being decided finally.
(3.) Sri Abhinav Trivedi says that in view of the facts on record, he does not intend to file counter affidavit, as the facts have already been brought on record in the counter affidavit filed by the State.;