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Judgment
P.Madhavan, Judicial Member Learned counsel for the petitioner present. Counsel for the respondents submits that the relief claimed by the petitioner has already been granted and a Memo to this effect has also been filed before this Tribunal along with a copy of the order passed in compliance with the order of this Tribunal. Hence the C.P(C) is treated as closed. Notice, if any, stands discharged.
List of Annexures
Annexure P1 - A true copy of the interim order dated 21.2.2018 in O.A No.180/00912/2016 rendered by this Hon'ble Tribunal Annexure P2 - A true copy of letter dated 12th March, 2018 addressed to the 2 respondent in the O.A.
nd Annexure P3 - A true copy of the lawyer notice dated 15.7.2018 sent by the applicant to the 2nd respondent Annexure P4 - A true copy of the M.A No.180/386/2018 in O.A No.912/2016 dated 22.3.2019 less its Annexures Annexure P5 - A true copy of the order in m.A No.180/386/2018 in O.A No.912/2016 dated 28.3.2018, rendered by this Hon'ble Tribunal.
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