- (1.) As prayed, counsel for the petitioner is permitted to delete respondent no. 4 during course of the day.
(2.) It is submitted that Gate pass issued in favour of the petitioner company is not being renewed inspite of repeated requests/representations.
(3.) Mfr. S.K. Ughal, learned counsel appearing for the respondents no. 1 to 3 submitted that in the absence of the counter affidavit, he is not in a position to accept or controvert the statements made in the writ petition. However, the matter will be looked into.;