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Judgment
4 paragraphs · 56 words
ORAL ORDER
(As per Hon’ble Mr. Ashish Kalia, Judl. Member)
Learned counsel for the applicants and the learned counsel for the respondents are present.
2.
Learned counsel for the applicants submits that the applicants have been granted the relief prayed for in this O.A. Hence, the O.A. is dismissed as satisfied. No order as to costs.