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Judgment
3 paragraphs · 91 words
P.Madhavan, Judicial Member Learned counsel for the petitioner is present. Learned counsel for the respondents submits that the aggrieved person is already granted the CGHS card and there is nothing further. It is mentioned in the reply statement also that the Director General has already issued instructions to the concerned authority permitting the enrollment of CGHS. So, it appears that the order is substantially complied with. Hence, the CP(C) is treated as closed. Notice discharged.
List of Annexures
Annexure P1 - True copy of the Order dt: 5.7.2021 in OA No.140/2021.