Mahesh Grover, J.@mdashThe order dated 19.7.2011, the non-compliance of which the petitioners allege, required the respondents to consider and decide the representations of the petitioners within a period of three months from the date of receiving a certified copy of the order. Reply to the instant petition has been filed indicating that the needful has been done and a speaking order (Annexure R-1) has been passed.
2. Having regard to the aforesaid, I am of the opinion that since the order of This Court has been complied with, the rule against the respondents needs to be discharged. Ordered accordingly. Petition stands disposed of leaving the petitioners with the liberty to avail themselves of any remedy that may be available to them in the eventuality of having any grievance against the order so passed.
