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Judgment
3 paragraphs · 58 words
Hon’ble Mr. R.N. Singh, Member (J)
At the outset, Mr. Bhardwaj, learned counsel for the applicants submits that in view of the order dated 26.07.2021 passed by the respondents during the pendency of the OA, the present OA has become infructuous.
2.
In view of the aforesaid, the present OA is dismissed as having become infructuous. No costs.