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Judgment
3 paragraphs · 66 words
Per: Justice Sunil Thomas, Judicial Member
When the O.A was taken up today, the learned Counsel for the applicant on instructions submitted that the reliefs sought have been granted as submitted by the learned SCGSC on 21.02.2024 and noted by us in the proceedings. It was submitted that O.A was not pressed. This is recorded.
2.
Accordingly, the O.A is closed as not pressed. No costs.