S.K. Keshote, J. - (1.) HEARD learned Counsel for the parties on admission of the application.
(2.) ADMIT . Shri B.K. Sharma waives the service of notice on behalf of the respondent. Looking to the nature of the case and with the consent of the learned Counsel for the parties, the application is taken up for final hearing.
(3.) HEARD learned Counsel for the parties and perused the entire application.;