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Judgment
Per: Justice M.G. Sewlikar, Member (J)
With consent of both the counsels, taken up for final disposal at the admission stage.
Learned counsel for the applicant submits that the applicant has been transferred from Mumbai to Karwar, Karnataka. He has made representation against this order on 10th August, 2026. The representation is yet not decided.
Learned counsel for the respondents states that the representation will be decided in due course of time.
Learned counsel for the applicant submits that in case, the order is adverse to the applicant, the order may be directed to not take effect for a period of one week. Learned counsel for the respondents strongly objects to this. He submits that the applicant has been at Mumbai since the year 2022.
In view of the above, respondents shall decide the representation by passing a reasoned order within a period of four weeks from the date of receipt of a certified copy of this order in accordance with law/ rules/ regulations/ extant circulars/ notifications/ orders, etc. Till then, the respondents shall not relieve the applicant.
In case, the order passed is against the applicant, it shall not take effect for a period of four days from the date of order.
With these directions, OA stands disposed of. Pending MAs, if any, stand closed. No costs.