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Judgment
Vide Notification No. 1114/G-4/Genl.-I/DHC dated 12.04.2023, this Court declared Holiday on 14.04.2023 on account of birthday of Dr. B.R. Ambedkar, the matters listed on 14.04.2023 are being taken up today i.e., 17.04.2023.
Vide the present petition, the petitioner seeks following relief:
“a.) Issue a writ of Mandamus or any other appropriate writ, order or direction thereby directing the Respondents to adjudicate the post-confirmation statutory petition dated 07.03.2023 preferred under Section 117(2) of the BSF Act, 1968 R/w Rule 167 of the BSF Rules, 1969, petition dated 07.03.2023, under Section 130 of the BSF Act for suspension of sentence and an Application dated 07.03.2023 under Rule 129 of the BSF Rules, 1969 for supply of the trial proceedings in a time bound manner.”
Learned counsel on behalf of the petitioner submits that the prayer sought in the present petition has already been satisfied by the respondents. Thus, the present petition has become infructuous.
Accordingly, the present petition is dismissed being infructuous.