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Judgment
3 paragraphs · 59 words
Per: Mr. K.V. Eapen, Administrative Member
When the matter came up for consideration, learned counsel for the applicant submits that the applicant is not pressing the O.A and can be closed. Counsel for the applicant has already filed a not press memo in this regard.
2.
Hence, the O.A is closed as not pressed. No order as to costs.