1. Case taken up. Learned Counsel for Petitioner as well as Respondent Nos. 01 & 02 are present.
2. Written submission by Petitioner and Respondent No. 01, is on record, whereas, by Respondent No. 02, it could not be filed. It appears that the same is not to be filed. A request is for fixing a date on the ground of arguing Counsel for Respondent No. 02.
3. List the matter on 12.09.2024 “for further hearing”.
