LALDHAR GAYAPRASAD SHARMA Vs. CHIEF OFFICER, PONDA MUNICIPAL

JUDGEMENT

(1.) Learned Counsel appearing for the respondent states that affidavit in reply is already filed on record and the respondent does not intend to file further reply. However, he seeks leave of the Court to file copy of the documents which are forming part of the annexures to affidavit in reply.

(2.) Leave is granted. These documents are taken on record. Copies of these documents have been furnished to learned Counsel for the petitioner.

(3.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent.