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Judgment
5 paragraphs · 67 words
ORDER:
1.
At the time of hearing, learned counsel for the Petitioners submits that the cause in the above Writ Petitions does not survive for adjudication in view of the subsequent developments and requested to dismiss the Writ Petitions.
2.
In that view, the Writ Petitions are dismissed, as infructuous.
3.
No order as to costs.
4.
As a sequel, pending applications, if any, shall stand closed.