MAHENDRA SHARMA Vs. H.S.SUMRA

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Nisarg D. Shah waives service of Rule on behalf of respondent no.2 and Mr.Zalak B. Pipalia, learned advocate waives service of Rule on behalf of respondent no.7. The presence of other respondents is not required.

(2.) With the consent of learned advocates for the respective parties, the matter is taken up for final hearing.

(3.) The present writ application has been filed under Article 227 of the Constitution of India seeking following reliefs.