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Judgment
4 paragraphs · 65 words
O R D E R
By Hon’ble Mr. Mohan Pyare, Member (Administrative)
Shri Ashok Pandey, learned counsel for the applicant and Shri K.D. Mishra, learned counsel for the respondents are present.
2.
Learned counsel for the applicant states that the relief has already been given by the respondents and the OA has become infructuous. Accordingly, the O.A. is dismissed as having become infructuous. No costs.