HAPPY HOTELS Vs. DIRECTOR OF TOURISM PUDUCHERRY

JUDGEMENT

(1.) HEARD the learned counsels appearing for the petitioner, as well as the respondents.

(2.) AT this stage of the hearing of the writ petition the learned counsel appearing on behalf of the respondents had submitted that the third respondent would pass appropriate orders, with regard to the granting of IMFL bar licence to the petitioner, based on the recommendations of the first respondent, dated 17.1.2011, as expeditiously as possible.