DIVISIONAL CONTROLLER Vs. RAFIQ

JUDGEMENT

(1.) Sri.B.L.Sanjeev., counsel for the petitioner has appeared in person.

(2.) Notice to the respondent was ordered on 11/9/2023. A perusal of the office note depicts that respondent is served and unrepresented. The respondent has neither engaged the services of an advocate nor conducted the case as a party in person.

(3.) The short facts are these: