(1.) By way of this petition, the petitioner has prayed for the following reliefs;
(2.) Upon issuance of notice by this Court on 5/4/2022, learned Advocate, Ms. Suthar, had appeared for and on behalf of Respondent No.6, herein and thereafter, this Court passed following order on 1/2/2023;
(3.) Thereafter, on 18/10/2023, following order was passed;