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Judgment
3 paragraphs · 61 words
Ms. Vaishnavi, learned counsel representing R.S. Associates, learned counsel for the petitioner, submits that in view of the subsequent developments that have transpired and subsequent developments are under challenge, nothing further survives for consideration in these writ petitions.
2.
Accordingly, the Writ Petitions stand closed. There shall be no order as to costs.
Miscellaneous applications pending, if any, shall stand closed.