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Judgment
5 paragraphs · 113 words
C. Hari Shankar, J.
1.
Mr. Bhargava submits that he has tendered a reply to the show cause notice under challenge.
2.
Accordingly, we dispose of this writ petition with a direction to the respondent to take a decision on the show cause notice and answer the issues raised by the petitioner in his reply by way of a reasoned and speaking order to be passed within a period of four weeks from today.
3.
The order, as and when passed, would be communicated forthwith to the petitioner. If the petitioner remains aggrieved by the said order, the remedies of the petitioner in law would remain reserved.
4.
The petition is disposed of.