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Judgment
3 paragraphs · 63 words
Hon’ble Mr. Ashish Kalia, Member (J)
Learned counsel for the petitioner fairly submitted that his client has been offered appointment and he is not pressing this C.P. Thus, Shri Y.P. Singh, learned counsel for the respondents agreed to the above statement.
In view of this, nothing survives in the present OA. Therefore, the CP is closed. Notices issued to the respondents are discharged.