ANJANI KUMAR MISHRA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
(2.) On the previous occasion, time had been granted to the learned Standing Counsel to obtain instructions. Today, on the matter being called out, Learned Standing Counsel has stated that despite a communication having been sent, no instructions have been received from the respondents.
(3.) Although no notice has been issued to respondent no:3 in the writ petition, the same is being decided finally, in view of the order proposed to be passed. In case the said respondent feels aggrieved, it shall be open for her to apply for recall of this order.;