GOVINDSINGH FULSINGH RAJPUT Vs. REGIONAL DIRECTOR

JUDGEMENT

(1.) Perused the Office Note.

(2.) Heard learned Advocate Mr. Jucky Lucky Chan for the applicant, who submits that he has already provided a copy of the memo of the application to the other side.

(3.) Today, learned Advocate Mr. A.V. Nair confirms the receipt of the memo of the application. In view of the above, the Note stands disposed of.