SWARAN LATA Vs. R K DIWAN

JUDGEMENT

(1.) Reply on behalf of respondent No.2 has been filed in Court today. The same is taken on record. A copy of the same has been furnished to the counsel for the petitioner.

(2.) Learned counsel for the petitioner states that in accordance with the directions issued on 26/4/2005 (Annexure P-7) the representation of the petitioner has been decided and the order stands complied with. Although, there is some delay in passing the order. The copy of the order, deciding the representation has been placed on record as Annexure R-1, which is dated 8.11.2005.

(3.) In view of above, nothing survive for adjudication of this proceedings. Rule discharged. However, the petitioner may challenge the order dated 8/11/2005 (Annexure R-1) at an appropriate forum.