(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Counsel for the parties.
(2.) After the matter was closed for judgment on 16th August, 2018, subsequent events having material bearing occurred, Civil Application No. 2133 of 2018 is already allowed. Similarly, later applications seeking leave to bring on record other events vide Civil Application Nos.2241 of 2018 and 2342 of 2018 are filed, opportunity has been given to respondents. Respondents have argued the matter today and reply affidavit has been filed vide Stamp No. 12496 of 2018 on 10.09.2018. Those applications are also allowed.
(3.) Though various contentions have been raised by learned Senior Counsel and learned ASGI has replied to it, in view of the subsequent events we need not ponder over the same.