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Judgment
4 paragraphs · 86 words
O R D E R
Shri Avinash Kumar Sharma on behalf of Shri Ashish Srivastava, counsel for the applicant.
2.
None for the respondents. Request for adjournment has been submitted by the respondents’ counsel Shri Ajay Kumar Rai, which is reflected in the Cause List.
3.
On the other side, it is submitted applicant’s counsel that the applicant has been retired from service, therefore he does not want to press this OA. Hence, looking to the aforesaid OA No.470/2011 is dismissed as not pressed. No costs