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Judgment
Per: Justice Sunil Thomas, Judicial Member
When the matter was taken up, the learned Counsel for the petitioner submitted that OP(CAT) now stands disposed of and the order of this Tribunal has been complied with. It is further submitted that the CP can be closed. This is recorded.
Accordingly, CP(C) is closed, as complied. No costs.
List of Annexures
Annexure P-1- A true copy of the order dated 21.11.2022 in O.A. No. 180/00848/2019 of the Tribunal.
Annexure P-2- True copy of the legal notice dated 21.12.2022 to the respondents.
Annexure P-3- True copy of the Office Order No.2-1/2021-NVS (Estt.1)/VP(LDCE-2022)/3476 dated 04.05.2023 issued by the Office of the 2 respondent.
Annexure P-4- True copy of the Office Order No.2-1/2021-NVS (Estt.1)/VP(LDCE-2022)/3605 dated 04.05.2023 issued by the Office of the 2 respondent.