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Judgment
2 paragraphs · 53 words
Hon’ble Mr. Justice Ranjit More, Chairman: Mr. Rajeev Kumar, learned counsel for the respondent, at the outset, makes a statement that the order in the subject O.A. is already complied with. This statement is not disputed by learned counsel for the petitioners.
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In the light of the above, this C.P. is closed.