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Judgment
5 paragraphs · 74 words
O R D E R
By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)
Shri P.K. Dubey holding brief of Shri Avnish Tripathi, learned counsel for the applicant and Shri K.K. Ojha holding brief of Shri Shree Prakash Rai, learned counsel for the respondents are present.
2.
At the outset, learned counsel for the applicant states that the OA has become infructuous.
3.
Accordingly, the O.A. is dismissed as having become infructuous. No costs.