(1.) Heard Sri Malik Juned Ahmad, learned counsel for the petitioner and Sri Saumitra Singh, learned counsel for the respondent.
(2.) In compliance of earlier order of this Court dtd. 16/5/2025 learned counsel for the respondent has obtained instructions in the matter and the same are taken on record, copy whereof is also supplied to the learned counsel for the petitioner.
(3.) Both learned Advocates agree that matter can be disposed of considering the stand taken by respondents in the instruction.