(1.) This is a petition filed by the petitioner challenging the notice of the first respondent dtd. 23/9/2025 and for a consequential direction to the first respondent to produce and publish the sealed cover containing the result of the CAS interview so as to enable the petitioner to continue as a Syndicate Member for the entire tenure.
(2.) Heard both.
(3.) The case of the petitioner is as follows :