- (1.) Learned counsel for the respondents submits that the writ petition may be heard finally at the admission stage.
(2.) Learned counsel for the petitioner does not object to it.
(3.) In view of above, the learned counsel for the respondents does not press the application No.22675 dated 5/5/2011 filed under Article 226(3) of the Constitution of India for vacation of ex-parte interim order dated 11th March 2011. Hence, the same stands dismissed as not pressed.;