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Judgment
4 paragraphs · 104 words
Ajay Mohan Goel, Judge (oral):
After making the submissions for some time, in the light of the relief prayed for in this petition, as prayed for, this petition is closed, without any observation on merit, but with leave to the petitioner to approach the statutory authority for the redressal of the grievances raised in this petition.
2.
In case limitation comes in the way of the petitioner, then the time spent by the petitioner by pursuing this remedy bona fide in this court shall be taken into consideration by the authority.
3.
Accordingly, the petition stands disposed of along with pending application(s), if any.