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Judgment
4 paragraphs · 84 words
ORDER
1.
Adv. Pulkit Sharma for the Applicant present. Adv. Avinash R. Khanolkar for the Respondent No. 1 and 3 and Adv. Yahya Batatwala for the Respondent No. 7 present.
2.
In view of the order passed by this Tribunal in IA No. 4432 of 2024 vide order dated 18.03.2025, no further relief can be granted to the Applicant under Section 66 in this Application. Accordingly, the prayer in this IA become meaningless and redundant.
3.
IA 5485 of 2024 is disposed of accordingly.