Anupinder Singh Grewal, J.
1. The petitioner is seeking a direction to the respondents to file the cancellation report.
2. Learned counsel for the petitioner contends that although it is stated by the respondents that the cancellation report has been prepared but the same has not been filed in the Court.
3. Issue notice to the respondents.
4. At the asking of the Court, Mr. Anant Kataria, DAG, Haryana, accepts notice on behalf of the respondents and upon instructions from ASI Pritam Singh, Belt No.2610, Police Station Kotwali, District Faridabad, states that the cancellation report shall be filed on or before 14.01.2022 whereon the matter is listed before the trial Court.
5. In view of the above, the grievance of the petitioner appears to be substantially redressed, therefore, the petition stands disposed of.
