(1.) The Coordinate Bench of this Court, vide its order dated 9 th February 2023, while issuing notice, directed the respondents not to take any coercive steps against the petitioner.
(2.) Today, when the matter is called out, learned advocate for the petitioner has pointed out that representation dated 27 th January 2023 made by the petitioner is yet not decided.
(3.) Learned advocate Mr. Devang Bhatt for learned advocate Mr. Munshaw for the respondents Nos.2 and 3 could not dispute about the aforesaid statement.