(1.) This miscellaneous application has been moved by the petitioner in W.P.(C) 10621/2020, which was disposed of by a Co-ordinate Bench of this Court by means of the order dtd. 9/8/2024. The writ petition, in fact, was disposed of with the liberty to the petitioner to file a fresh petition if any new cause of action arises. The order passed on 9/8/2024 in W.P.(C) 10621/2020 is extracted hereinbelow:-
(2.) With the aforesaid liberty, the present writ petition and the application are disposed of.
(3.) This Court clarifies that it has not commented on the merits of the controversy."